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[Cites 0, Cited by 0] [Section 667(2)] [Section 667] [Entire Act]

State of Telangana - Subsection

Section 667(2)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)to put in force any of the provisions of this Act or to take such measures as to such Magistrate as shall seem practicable and reasonable for preventing, abating, diminishing or remedying such nuisance;