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[Cites 0, Cited by 0] [Section 585] [Entire Act]

State of Telangana - Subsection

Section 585(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)In making any such rule, the Government may direct that a breach thereof shall be punishable with a fine which may extend to rupees five hundred and if the breach is a continuing one a further fine which may extend to rupees twenty for every day after the first day during which the breach has been made.