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[Cites 0, Cited by 3] [Section 622] [Entire Act]

State of Telangana - Subsection

Section 622(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)Fees to be chargeable. - For every such licence or written permission a fee may be charged at such rate as shall from time to time be fixed by the Commissioner, with the sanction of the Corporation.