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[Cites 0, Cited by 0] [Section 513(1)] [Section 513] [Entire Act]

State of Telangana - Subsection

Section 513(1)(f) in Greater Hyderabad Municipal Corporation Act, 1955

(f)regulate by public notice the use by the public of any portion of a river or other place not vesting in the Corporation for any of the said purposes, and of any work and of the water in any work, assigned and set apart under this Act for any particular purposes.