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[Cites 0, Cited by 0] [Section 491] [Entire Act]

State of Telangana - Subsection

Section 491(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)The Commissioner shall make such special arrangements, whether permanent or temporary, as he considers adequate, for maintaining sanitation in the vicinity of any temple, mutt, mosque, tomb or any place of religious worship or institutions to which large number of persons resort on particular occasions or in any place which is used for holding fairs or festivals.