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[Cites 0, Cited by 0] [Section 339(4)] [Section 339] [Entire Act]

State of Telangana - Subsection

Section 339(4)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)the Commissioner has failed for fourteen days after receipt of the notice of the completion to intimate as aforesaid his refusal of permission for filling in or covering over of such work.