Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 462] [Entire Act] State of Telangana - Subsection Section 462(2) in Greater Hyderabad Municipal Corporation Act, 1955 (2)In every such notice the Commissioner shall clearly specify the reasons for requiring such building or portion thereof to be vacated.
