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[Cites 0, Cited by 0] [Section 685(1)] [Section 685] [Entire Act]

State of Telangana - Subsection

Section 685(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)until the expiration of one month next after notice in writing has been, in the case of the Corporation, left at the Chief Municipal Office and in the case of the Commissioner or of a Deputy Commissioner or of a Municipal Officer or servant delivered to him or left at his office or place of abode, stating with reasonable particularity the cause of action and the name and place of abode of the intending plaintiff and of his attorney or agent, if any, for the purpose of such suit; or