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[Cites 0, Cited by 0] [Section 440(1)] [Section 440] [Entire Act]

State of Telangana - Subsection

Section 440(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)until he has given notice of his intention as hereinbefore required to erect or re-erect such building or execute such work and the Commissioner has either intimated his approval of such building or work or failed to intimate his disapproval thereof within the period specified in this behalf in section 437 or 438;