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

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State of Telangana - Subsection

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

(iii)The Commissioner may also by notice under clause (ii) or by another notice, served on such person, owner, lessee and occupier, require them, or any one or more of them, to take all steps requisite or necessary to prevent a recurrence of the nuisance and may, if he thinks it desirable, specify any work to be executed or measures to be carried out for that purpose, and may serve any such further notice notwithstanding that the nuisance may have been, abated or removed if he considers that is likely to recur:

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State of Telangana - Subsection

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