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[Cites 0, Cited by 0] [Section 412] [Entire Act]

State of Telangana - Subsection

Section 412(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)No person shall, without the written permission of the Commissioner or without other lawful authority, remove any shoring timber or fence, or remove or extinguish any light employed or set up for any of the purposes of this section.