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State of Telangana - Section

Section 436 in Greater Hyderabad Municipal Corporation Act, 1955

436. Supervision of buildings and works.

- Every person who intends to newly erect a building or execute any such work as is described in section 433, shall erect the building or execute the work in such manner, under such supervision, through such qualified agency, and subject to such conditions and restrictions as may be regulated by the bye-laws.