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[Cites 0, Cited by 0] [Section 461A] [Entire Act]

State of Telangana - Subsection

Section 461A(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)Where an appeal is preferred under sub-section (2) against an order made under sub-section (1), the Municipal Building Tribunal may stay the enforcement of the order on such terms, and for such period, as it may think fit.