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[Cites 0, Cited by 0] [Section 392(1)] [Section 392] [Entire Act]

State of Telangana - Subsection

Section 392(1)(c) in Greater Hyderabad Municipal Corporation Act, 1955

(c)unless such person gives written notice to the City Engineer of the date on which he proposes to proceed with any work he is entitled to carry out and commences such work within seven days of the date mentioned in the notice.