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[Cites 0, Cited by 1] [Section 440(1)] [Section 440] [Entire Act]

State of Telangana - Subsection

Section 440(1)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)until he has given notice to the City Engineer of the proposed date of commencement. Where the commencement does not take place within seven clear days of the date so notified, the notice shall be deemed not to have been given;