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[Cites 0, Cited by 0] [Section 337] [Entire Act]

State of Telangana - Subsection

Section 337(c) in Greater Hyderabad Municipal Corporation Act, 1955

(c)without the written permission of the Commissioner, make any projection over or encroachment upon or in any way injure or cause or permit to be injured, any drain, cesspool, house-gully, water-closet, privy, latrine or urinal or bathing or washing place: