Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 657] [Entire Act] State of Telangana - Subsection Section 657(4) in Greater Hyderabad Municipal Corporation Act, 1955 (4)Nothing in this section shall affect the powers of the Commissioner under any provision of this Act to cause any premises to be vacated.
