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[Cites 0, Cited by 0] [Section 70D] [Entire Act]

State of Telangana - Subsection

Section 70D(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)Any person remaining in possession of any requisitioned premises in contravention of any order made under section 70-A may be summarily evicted from the premises by any officer empowered by the Government in this behalf.