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State of Telangana - Section

Section 22 in Telangana Fire Service Act, 1999

22. Steps to be taken in the event of non-compliance of notice.

- The authorised officer or any other member of service empowered by him in this behalf may, in the event of noncompliance of any notice issued under section 21, take such steps as may be necessary for the compliance of such notice.Chapter -IV Expenditure of Maintenance of Service