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 686] [Entire Act] State of Telangana - Subsection Section 686(i) in Greater Hyderabad Municipal Corporation Act, 1955 (i)the use of any land for any purpose to which it may lawfully be put under the provisions of this Act, shall not be prohibited;
