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[Cites 0, Cited by 0] [Section 586] [Entire Act]

State of Telangana - Subsection

Section 586(6) in Greater Hyderabad Municipal Corporation Act, 1955

(6)specifying the forms of notice under sections 428 and 433 the information, documents and plans to be furnished therewith in respect of different classes of structures or works, the manner in which and the persons by whom notices shall be signed and the manner in which plans, descriptions, structural drawing or structural calculations shall be drawn, prepared and signed;