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[Cites 0, Cited by 0] [Section 392(1)] [Section 392] [Entire Act]

State of Telangana - Subsection

Section 392(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)unless such person has given previous written notice of his intention as provided in section 388 nor until the expiration of sixty days from delivery of such directions, if any, as may have been fixed and determined under subsection (1) of section 391,