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[Cites 0, Cited by 0] [Section 293] [Entire Act]

State of Telangana - Subsection

Section 293(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)The Commissioner may enter upon, and construct any new drain in the place of an existing drain in any land wherein any municipal drain has been already lawfully constructed or repair or alter any municipal drain so constructed.