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[Cites 0, Cited by 0] [Section 420(3)] [Section 420] [Entire Act]

State of Telangana - Subsection

Section 420(3)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)any sign, or any board, frame or other contrivance securely fixed to or on the top of the wall or parapet of any building, or on the cornice or blocking course of any wall, or to the ridge of a roof: