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[Cites 0, Cited by 0] [Section 586] [Entire Act]

State of Telangana - Subsection

Section 586(14) in Greater Hyderabad Municipal Corporation Act, 1955

(14)regulating the use of land as building sites and prescribing the minimum size of such sites either generally or for specified areas and prescribed set-backs from the street margin for all or particular classes of buildings on specified streets or classes or streets or in specified localities;