Section 335(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

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State of Telangana - Subsection

Section 335(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)by written notice require the owner of the premises or the several owners of the respective premises in which the drain, ventilation-shaft or pipe, cesspool, house-gully, water-closet, privy, latrine, urinal or bathing or washing place is situated or for the benefit of which the same has been constructed, erected, or set up -

(i)to close or remove the same or any encroachment thereupon or subject to the proviso to clause (c) of section 337 to remove any projection over the same, or

(ii)to renew, repair, cover, recover, trap, ventilate, pave and pitch or take such other step with the same as he shall think fit to direct and to fill in, reinstate and make good the ground, building or thing opened, broken up or removed for the purpose of such inspection and examination, and

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State of Telangana - Subsection

Section 335(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955