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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Telangana - Subsection

Section 74(b) in Telangana Housing Board Act, 1956

(b)removes any mark set up for the purpose of indicating any level or direction necessary to the execution of works authorised under this Act,he shall, on conviction, be punishable with imprisonment for a term which may extend to one month or with fine which may extend to five hundred rupees or with both.