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

State of Telangana - Subsection

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

(a)When the Commissioner grants permission under clause (a) of sub-section (4) for the construction or reconstruction of any building or land within the regular line of the street he may require the owner of the building to execute an agreement binding himself and his successors in title not to claim compensation in the event of the Commissioner at any time thereafter calling upon him or any of his successors by written notice to remove any work carried out in pursuance of such permission or any portion thereof and to pay the expenses of such removal if, in default, such removal is carried out by the Commissioner.