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[Cites 0, Cited by 0] [Section 463(1)] [Section 463] [Entire Act]

State of Telangana - Subsection

Section 463(1)(e) in Greater Hyderabad Municipal Corporation Act, 1955

(e)that in any streets, portions of streets or localities specified in such notice the construction of shops, warehouses, factories, huts or buildings designed for particular uses shall not be allowed without the special permission of the Commissioner granted in accordance with general regulations framed by the Standing Committee in this behalf and subject to the terms of such permission only.