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[Cites 0, Cited by 0] [Section 498(1)] [Section 498] [Entire Act]

State of Telangana - Subsection

Section 498(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)that any building or portion thereof is, by reasons of its having no plinth or having a plinth of insufficient height, or by reason of the want of proper drainage or ventilation or by reason of the impracticability of cleansing, attended with danger of disease to the occupiers thereof or to the inhabitants of the neighbourhood, or is for any reason likely to endanger the public health or safety, or