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[Cites 0, Cited by 0] [Section 377] [Entire Act]

State of Telangana - Subsection

Section 377(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)The Corporation shall from time to time specify the minimum width for different classes of public streets according to the nature of the traffic likely to be carried thereon, the localities in which they are situated, the heights up to which buildings abutting thereon may be erected and other similar considerations.