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[Cites 0, Cited by 0] [Section 421(1)] [Section 421] [Entire Act]

State of Telangana - Subsection

Section 421(1)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)relates to the trade or business carried on within the land or building upon which such advertisement is exhibited or to any sale or letting of such land or building or any effects therein, or to any sale, entertainment or meeting to be held upon or in the same; or to the trade or business carried on by the owner of any vehicle upon which such advertisement is exhibited;