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[Cites 0, Cited by 0] [Section 383(1)] [Section 383] [Entire Act]

State of Telangana - Subsection

Section 383(1)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)require the said owner on such day and at such time and place as shall be specified in such notice to attend personally or by an agent duly authorised by him in that behalf and show cause why such building or any part thereof which is within the regular line of the street shall not be pulled down and the land within the said line acquired by the Commissioner.