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[Cites 0, Cited by 0] [Section 213(1)] [Section 213] [Entire Act]

State of Telangana - Subsection

Section 213(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)as to the name and place of abode of the owner or occupier, or of both the owner and occupier of such building or land; and