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[Cites 0, Cited by 0] [Section 586] [Entire Act]

State of Telangana - Subsection

Section 586(22) in Greater Hyderabad Municipal Corporation Act, 1955

(22)the control and supervision of all premises used for any of the purposes mentioned in section 521 and of all trades and manufactures carried on therein and the regulating of the construction, dimensions, ventilation, lighting, cleansing, drainage and water supply of any such premises;