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[Cites 0, Cited by 0] [Section 483] [Entire Act]

State of Telangana - Subsection

Section 483(4) in Greater Hyderabad Municipal Corporation Act, 1955

(4)It shall also be incumbent on the owners and occupiers or either of them of all premises when required by the Commissioner by written notice so to do, to employ servants for the purpose of carrying out and complying with the requirements of sub-sections (1) and (2) of this section.