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[Cites 0, Cited by 0] [Section 381(4)] [Section 381] [Entire Act]

State of Telangana - Subsection

Section 381(4)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)No person shall construct or reconstruct any boundary wall or a portion of a boundary wall within the regular line of the street except with the written permission of the Commissioner: