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[Cites 0, Cited by 0] [Section 641(1)] [Section 641] [Entire Act]

State of Telangana - Subsection

Section 641(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)Whenever under this Act, or any rules or bye-law made thereunder, the expenses of any work executed or of any measure taken or thing done by or under the order of the Commissioner or of any municipal officer empowered under section 119 in this behalf are payable by any person, the same shall be payable on demand.