Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 461A] [Entire Act] State of Telangana - Subsection Section 461A(7) in Greater Hyderabad Municipal Corporation Act, 1955 (7)No person shall remove such seal except,-(a)under an order made by the Commissioner, or(b)under an order of the Municipal Building Tribunal on the appeal made in this behalf.]
