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[Cites 0, Cited by 0] [Section 520] [Entire Act]

State of Telangana - Subsection

Section 520(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)Provided that nothing in sub-section (2) shall be deemed to require one month's notice to be given by the Commissioner, if he suspends or revokes any such permission for any reason specified in sub-section (3) of section 622.