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[Cites 0, Cited by 0] [Section 392(2)] [Section 392] [Entire Act]

State of Telangana - Subsection

Section 392(2)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)to attend personally or by an agent duly authorised by him in that behalf on such day and at such time and place as shall be specified in such notice and show cause as aforesaid.