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[Cites 0, Cited by 0] [Section 622(4)] [Section 622] [Entire Act]

State of Telangana - Subsection

Section 622(4)(c) in Greater Hyderabad Municipal Corporation Act, 1955

(c)No claim shall lie against any person for any damage or inconvenience necessarily caused by the exercise of powers under this section or for the use of any force necessary for the purpose of effecting an entrance under this section.