Section 48(1)(d) in Telangana Town-Planning Act, 1920

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State of Telangana - Subsection

Section 48(1)(d) in Telangana Town-Planning Act, 1920

(d)has knowingly acquired or continued to hold without the permission in writing of the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.], directly or indirectly or by a partner, any share or interest in any contract or employment with, by, or on behalf of, the trust, or

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State of Telangana - Subsection

Section 48(1)(d) in Telangana Town-Planning Act, 1920