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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Telangana - Subsection

Section 51(4) in Telangana Urban Areas (Development) Act, 1975

(4)For the purpose of enabling any document to be served on the owner of any property, the Secretary to the Authority may, by notice in writing require the occupier, if any, of the property to state the name and address of the owner thereof.