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[Cites 0, Cited by 0] [Section 501] [Entire Act]

State of Telangana - Subsection

Section 501(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)Where the owner of the said building has sublet the same, the landlord of the lodgers, tenants or other actual inmates of the same shall, for the purposes of this section, be deemed to be the owner of the said building.