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[Cites 0, Cited by 0] [Section 441] [Entire Act]

State of Telangana - Subsection

Section 441(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)convert into, or use, or permit to be used, as a chawl or building intended to form a range or separate rooms for lodgers, a building not originally designed or authorised to be so used.