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[Cites 0, Cited by 0] [Section 210] [Entire Act]

State of Telangana - Subsection

Section 210(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)The said period of fifteen days shall be counted from the date of the completion or of the occupation, whichever first occurs, of the building which has been newly erected or re-erected and in the case of a building which has been vacant, from the date of the re-occupation thereof.