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 0] [Section 417] [Entire Act] State of Telangana - Subsection Section 417(3) in Greater Hyderabad Municipal Corporation Act, 1955 (3)The Commissioner may, by written notice, require the person aforesaid to remove any hoard or fence so put up.Naming of Streets, etc.
