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[Cites 0, Cited by 0] [Section 172(2)] [Section 172] [Entire Act]

State of Telangana - Subsection

Section 172(2)(e) in Greater Hyderabad Municipal Corporation Act, 1955

(e)sums which the Commissioner is by sub-section (2) of section 293, sections 398 and 406, sub-section (2) of section 522, sub-section (4) of section 556, section 648 and clause (b) of sub-section (2) of section 667 required or empowered to pay by way of compensation;