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[Cites 0, Cited by 0] [Section 504(1)] [Section 504] [Entire Act]

State of Telangana - Subsection

Section 504(1)(ii) in Greater Hyderabad Municipal Corporation Act, 1955

(ii)The Commissioner may, by notice in writing, require the person by whose act, default or sufference, a nuisance arises, exists or continues, or is likely to arise and the owner, lessee and occupier of the land, building or premises on which the nuisance arises, exists or continues or is likely to arise or any one or more of such person, by taking such measures and by executing such work in such manner and within such period of time as the Commissioner shall specify in such notice.