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[Cites 0, Cited by 0] [Section 208] [Entire Act]

State of Telangana - Subsection

Section 208(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)The notice to be given under the last preceding section shall be in the Form 1 or 2, as the case may be, of Schedule F and shall state clearly and correctly all the particulars required by the said form.