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[Cites 0, Cited by 0] [Section 402(1)] [Section 402] [Entire Act]

State of Telangana - Subsection

Section 402(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)place or deposit upon any street, or upon any open channel drain or well in any street or in any public place, any stall, chair, bench, box, [ladder, bale, building materials, building debris or other things] [Substituted by Act No.11 of 1999.] whatsoever so as to form an obstruction thereto or encroachment thereon;