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 460] [Entire Act] State of Telangana - Subsection Section 460(5) in Greater Hyderabad Municipal Corporation Act, 1955 (5)The expenses incurred by the Commissioner under sub-section (4) shall be paid by the owner.Works unlawfully carried on.
