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State of Telangana - Section

Section 430 in Greater Hyderabad Municipal Corporation Act, 1955

430. Commissioner may require plan, etc., submitted under last preceding section to be prepared by a licensed Surveyor.

- The Commissioner may decline to accept any plan, section or description as sufficient for the purposes of the last preceding section, which does not bear the signature of a licensed surveyor in token of its having been prepared by such surveyor or under his supervision.