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[Cites 0, Cited by 0] [Section 452] [Entire Act]

State of Telangana - Subsection

Section 452(4) in Greater Hyderabad Municipal Corporation Act, 1955

(4)If within the period specified in such confirmation order, the requisitions contained therein are not carried out by such person the Commissioner may demolish such unauthorized construction or reconstruction or work and the expenses thereof shall be recoverable from the said person.