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[Cites 0, Cited by 0] [Section 382(1)] [Section 382] [Entire Act]

State of Telangana - Subsection

Section 382(1)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)to remove, reconstruct or make any addition to or structural alteration in any portion of such building which the regular line of the street in any order which he issues concerning the rebuilding, alteration or repair of such buildings, require such building to be set back to the regular line of the street.