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[Cites 0, Cited by 0] [Section 658] [Entire Act]

State of Telangana - Subsection

Section 658(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)If, in any such inquiry or proceeding, the person against whom the complaint or application has been made fails to appear, notwithstanding that he has been duly summoned for this purpose, the said Judge may hear and determine the case in his absence.