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[Cites 0, Cited by 0] [Section 685(2)] [Section 685] [Entire Act]

State of Telangana - Subsection

Section 685(2)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)the plaintiff shall not be permitted to go into evidence of any cause of action except such as is set forth in the notice delivered or left by him as aforesaid;