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[Cites 0, Cited by 0] [Section 456(5)] [Section 456] [Entire Act]

State of Telangana - Subsection

Section 456(5)(c) in Greater Hyderabad Municipal Corporation Act, 1955

(c)In executing any work under this section as little damage as possible shall be done to the adjoining owner's property, and the owner or occupier of premises for the benefit of which the work is done, shall -
(i)cause the work to be executed with the least practicable delay;
(ii)pay compensation to any person who sustains damage by the execution of the said work.