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[Cites 0, Cited by 0] [Section 590] [Entire Act]

State of Telangana - Subsection

Section 590(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)Notice of the fact of copies of the bye-laws being obtainable at the said price, and of the place where and the person from whom the same are obtainable, shall be given by the Commissioner from time to time by advertisement in the local newspapers.