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[Cites 0, Cited by 0] [Section 505(2)] [Section 505] [Entire Act]

State of Telangana - Subsection

Section 505(2)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)by written notice require the owner or other person who has done such work to fill up or demolish such work in such manner as the Commissioner shall determine, or