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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(8) in Telangana Town-Planning Act, 1920

(8)"Responsible authority" means "the authority or person, who is specified in a scheme as responsible for carrying out or enforcing the observance of all or any of the provisions of the scheme or for enforcing the execution of any works which under the scheme are to be executed by any authority, owner, or other person".