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[Cites 0, Cited by 0] [Section 565(1)] [Section 565] [Entire Act]

State of Telangana - Subsection

Section 565(1)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)by public notice make such temporary orders to be observed by the public or by any person or class of persons, as one specified therein and as he shall deem necessary to prevent the outbreak of such disease or the spread thereof.