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[Cites 0, Cited by 0] [Section 413(1)] [Section 413] [Entire Act]

State of Telangana - Subsection

Section 413(1)(c) in Greater Hyderabad Municipal Corporation Act, 1955

(c)set up in any street any scaffold or any temporary erection for the purpose of any work whatever, or any posts, bars, rails, boards or other things by way of enclosure, for the purpose of making mortar or depositing bricks, lime, rubbish or other materials.