Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 419] [Entire Act] State of Telangana - Subsection Section 419(2) in Greater Hyderabad Municipal Corporation Act, 1955 (2)Compensation shall be paid by the Commissioner for any loss or damage caused by the issue of an order under sub-section (1).Sky-signs and Advertisements.
