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[Cites 0, Cited by 0] [Section 339(3)] [Section 339] [Entire Act]

State of Telangana - Subsection

Section 339(3)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)the Commissioner may within seven days after such inspection, by written intimation addressed to the person from whom the notice of completion was received and delivered at his address as stated in such notice, or in the absence of such address, affixed to a conspicuous part of the premises in which such work has been executed -
(i)give permission for the filling in or covering over of such work; or
(ii)require that before such work is filled in or covered over, it shall be amended to the satisfaction of the Commissioner in any particular in respect of which it is not in accord with a requisition previously made by the Commissioner or contravenes some provisions of this Act or of the bye-laws made thereunder.