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[Cites 0, Cited by 0] [Section 657] [Entire Act]

State of Telangana - Subsection

Section 657(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)The Judge on receipt of any such application may make written order requiring the occupier of the building or land to afford all reasonable facilities to the owner for complying with the said provision or requisition may also, if he thinks fit, direct that the cost of such application and order be paid by the occupier.