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[Cites 0, Cited by 0] [Section 622] [Entire Act]

State of Telangana - Subsection

Section 622(5) in Greater Hyderabad Municipal Corporation Act, 1955

(5)Every person to whom any such licence or written permission has been granted shall at all reasonable times while such written permission or licence remains in force, if so required by the Commissioner produce such licence or written permission.