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State of Telangana - Section

Section 547 in Greater Hyderabad Municipal Corporation Act, 1955

547. Applications for summon to be refused if not applied for within specified time.

- In all prosecutions under section 546 the Magistrate shall refuse to issue summons for the attendance of any person accused of an offence against such section, unless the summons is applied for within a specified time from the alleged date of the offence of which such person is accused.