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[Cites 0, Cited by 0] [Section 590] [Entire Act]

State of Telangana - Subsection

Section 590(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)The Commissioner shall cause all bye-laws from time to time in force to be printed, and shall cause printed copies thereof to be delivered to any person requiring the same, on payment of a fee fixed with the approval of the Standing Committee.