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[Cites 0, Cited by 0] [Section 381(4)] [Section 381] [Entire Act]

State of Telangana - Subsection

Section 381(4)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)Subject to the provisions of sub-section (5) no person shall construct or reconstruct any portion of any building on land within the regular line of the street except with the written permission of the Commissioner and in accordance with the conditions imposed therein and the Commissioner shall in every case in which he gives such permission, at the same time, report his reasons in writing to the Standing Committee;