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[Cites 0, Cited by 1] [Section 521(1)] [Section 521] [Entire Act]

State of Telangana - Subsection

Section 521(1)(e) in Greater Hyderabad Municipal Corporation Act, 1955

(e)carry on, or allow to be carried on, in or upon any premises -
(i)any of the trades or operations connected with trade specified in Part IV of Schedule P;
(ii)any trade or operation which in the opinion of the Commissioner is dangerous to life, health or property, or likely to create a nuisance either from its nature, or by reason of the manner in which, or the conditions under which, the same, is or is proposed to be carried on;