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[Cites 0, Cited by 0] [Section 296] [Entire Act]

State of Telangana - Subsection

Section 296(c) in Greater Hyderabad Municipal Corporation Act, 1955

(c)the Commissioner may, if he thinks fit, construct such part of such drain and such part of the work necessary for branching the same into the municipal drain as shall be in or under any public street or place vesting in the Corporation and, in such case, the expenses incurred by the Commissioner shall be paid by the owner of the private street.