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

State of Telangana - Subsection

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

(b)Every such order bearing the signature of the Commissioner shall be a sufficient authority to the person in whose favour it is made, or to any agent or person employed by him for this purpose, after giving to the owner of the premises reasonable written notice of his intention so to do, to enter upon the said premises with assistants and workmen, at any time between sunrise and sun set, and to execute the necessary work.