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[Cites 0, Cited by 0] [Section 595] [Entire Act]

State of Telangana - Subsection

Section 595(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)be punished with fine which may extend to rupees ten for every day during which the breach continues, after receipt of written notice from the Commissioner or any municipal officer duly authorised in that behalf to discontinue the breach;