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[Cites 0, Cited by 0] [Section 635] [Entire Act]

State of Telangana - Subsection

Section 635(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)Any person required by the Commissioner in pursuance of sub-section (1) to give the Commissioner any information shall be bound to comply with the same and to give true information to best of his knowledge and belief.Unauthorised Works.