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[Cites 0, Cited by 0] [Section 586] [Entire Act]

State of Telangana - Subsection

Section 586(7) in Greater Hyderabad Municipal Corporation Act, 1955

(7)regulating the manner in which, the supervision under which, the agency through which and the conditions and restrictions under which the work of erecting or re-erecting buildings of particular classes and any work such as is described in section 433 shall be carried out;