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[Cites 0, Cited by 0] [Section 641(2)] [Section 641] [Entire Act]

State of Telangana - Subsection

Section 641(2)(iii) in Greater Hyderabad Municipal Corporation Act, 1955

(iii)nothing in this section shall affect any agreement made between the said person and the owner of the building, land or premises in his occupation respecting the payment of the expenses of any such work, thing or measure as aforesaid.