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[Cites 0, Cited by 0] [Section 463(1)] [Section 463] [Entire Act]

State of Telangana - Subsection

Section 463(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)that in any street or portions of street specified in such notice that elevation and construction of the frontage of all buildings or any classes of buildings thereafter erected or re-erected shall in respect of their architectural features be such as the Corporation may consider suitable to the locality;