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[Cites 0, Cited by 0] [Section 381(5)] [Section 381] [Entire Act]

State of Telangana - Subsection

Section 381(5)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)The Commissioner may before granting such permission require the owner to deposit in the Chief Municipal Office an amount sufficient in his opinion to cover the cost of removal and such compensation, if any, as may be payable to any successor in title or transferee of such building.