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[Cites 0, Cited by 0] [Section 295] [Entire Act]

State of Telangana - Subsection

Section 295(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)For the purpose of flushing, cleansing and emptying the said drains, the Commissioner may, with the sanction of the Corporation, construct or set up such reservoirs, sluices, engines and other works, as he shall from time to time deem necessary.Drains of public street and drainage of premises.