Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Telangana - Section Section 492 in Greater Hyderabad Municipal Corporation Act, 1955 492. Power to inspect premises for sanitary purposes. - The Commissioner may inspect any building or other premises for the purpose of ascertaining the sanitary condition thereof.
