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[Cites 0, Cited by 0] [Section 292] [Entire Act]

State of Telangana - Subsection

Section 292(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)The Commissioner shall maintain and keep in repair all municipal drains and, when authorised by the Corporation in this behalf, shall construct such new drains as shall from time to time be necessary for effectually draining the City.