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[Cites 0, Cited by 0] [Section 679A(1)] [Section 679A] [Entire Act]

State of Telangana - Subsection

Section 679A(1)(c) in Greater Hyderabad Municipal Corporation Act, 1955

(c)the execution of such resolution or order, the continuance in force of such licence or permission or the doing of such act is likely to cause financial loss to the Corporation, danger to human life, health or safety or is likely to lead to a riot or breach of peace or is against public interest: