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[Cites 0, Cited by 0] [Section 212] [Entire Act]

State of Telangana - Subsection

Section 212(4) in Greater Hyderabad Municipal Corporation Act, 1955

(4)A statement setting out clearly the class of plant and machinery specified under sub-section (3) and describing in detail what plant and machinery falls within each such class shall be prepared by the Commissioner under the direction of the Standing Committee and shall be open to inspection at all reasonable hours by members of the public at the Chief Office of the Municipal Corporation.