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[Cites 0, Cited by 0] [Section 498(1)] [Section 498] [Entire Act]

State of Telangana - Subsection

Section 498(1)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)that a block or group of buildings is for any of the said reasons, or by reason of the manner in which the buildings are crowded together, attended with such risk as aforesaid, he may by notice require the owners or occupiers of such buildings or portions of buildings or at his option, the owner of the land occupied by such buildings, or portions of buildings to execute such works or to take such measures as he may deem necessary for the prevention of such danger.