Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 586] [Entire Act] State of Telangana - Subsection Section 586(17) in Greater Hyderabad Municipal Corporation Act, 1955 (17)specifying the form of the completion certificate required under section 455 and the manner in which and the person by whom it shall be signed and subscribed;
