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[Cites 0, Cited by 0] [Section 380(1)] [Section 380] [Entire Act]

State of Telangana - Subsection

Section 380(1)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)acquire in addition to the said land and the buildings, if any, standing thereupon, all such land with the buildings, if any, standing thereupon as it shall deem expedient for the Corporation to acquire outside of the regular line or of the intended regular line of such street;