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State of Telangana - Section

Section 309 in Greater Hyderabad Municipal Corporation Act, 1955

309. Obligations of owners of drains to allow use thereof or joint ownership therein to others.

- Every owner of a drain connected with a municipal drain or other place legally set apart for the discharge of drainage shall be bound to allow the use of it to others, or to admit other persons as joint owners thereof, on such terms as may be specified by the Commissioner.