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State of Telangana - Section

Section 507 in Greater Hyderabad Municipal Corporation Act, 1955

507. Duty of Commissioner in respect of public well or receptacle of stagnant water.

- If it appears to the Commissioner that any public well or receptacle of stagnant water is likely to be injurious to health or offensive to the neighbourhood he shall cause the same to be cleansed, drained or filled up.