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[Cites 0, Cited by 0] [Section 505(2)] [Section 505] [Entire Act]

State of Telangana - Subsection

Section 505(2)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)grant written permission to retain such work, but such permission shall not exempt such owner from proceedings for contravening the provisions of sub-section (1).