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[Cites 0, Cited by 1] [Section 586] [Entire Act]

State of Telangana - Subsection

Section 586(5) in Greater Hyderabad Municipal Corporation Act, 1955

(5)[ earmarking, regulating, supervision and use of parking places, public landing places, halting places for all vehicles of any description including motor vehicles, public and private cart stands and the levy of fees for the use of such of them as belong to the corporation;] [Substituted by Act No.10 of 1987.]