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 321(2)] [Section 321] [Entire Act] State of Telangana - Subsection Section 321(2)(a) in Greater Hyderabad Municipal Corporation Act, 1955 (a)whether the premises shall be served, by the water-closet or by the privy system, or partly by one and partly by the other; and