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[Cites 0, Cited by 0] [Section 327] [Entire Act]

State of Telangana - Subsection

Section 327(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)have such water-closet divided off from any part of a building or place used or intended to be used for human habitation or in which any person may be or may be intended to be employed in any manufacture, trade or business, by such means as the Commissioner shall deem sufficient;