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[Cites 0, Cited by 0] [Section 462] [Entire Act]

State of Telangana - Subsection

Section 462(7) in Greater Hyderabad Municipal Corporation Act, 1955

(7)The Commissioner may direct the removal from the said premises by any police officer of any person who obstructs him in any action taken under sub-section (6) and may also use such force as is reasonable and necessary to effect entry in the said premises.