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 665] [Entire Act] State of Telangana - Subsection Section 665(a) in Greater Hyderabad Municipal Corporation Act, 1955 (a)if the offence be against the provisions of section 213, within six months next after the commission of such offence;
