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[Cites 0, Cited by 0] [Section 491] [Entire Act]

State of Telangana - Subsection

Section 491(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)The Commissioner may require any person having control over any such place as aforesaid to pay to the Corporation such contribution towards the cost of the special measures taken under sub-section (1) as the Corporation may, from time to time, fix.Inspection and sanitary regulation of premises.