Section 682 in Greater Hyderabad Municipal Corporation Act, 1955
682. Measurement of distances.
- For the purpose of the recovery of any amount due on account of rent from any person to a Corporation in respect of any land vested in or otherwise held by such Corporation, the Corporation shall be deemed to be a superior holder and every such person an inferior holder of such land, within the meaning of sections 72 and 73 of [the Telangana Land Revenue Act, 1317 F. (Act VIII of 1317 F)] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] and the Corporation as superior holder shall be entitled, for the recovery of every such amount, to all the assistance to which under the said section a superior holder is entitled for the recovery of rent or land revenue payable to him by an inferior holder.
