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[Cites 0, Cited by 0] [Section 439] [Entire Act]

State of Telangana - Subsection

Section 439(4) in Greater Hyderabad Municipal Corporation Act, 1955

(4)If any case is not covered by sub-section (3) the notice given under section 428 or section 433 shall be deemed to have been renewed as on the date on which the period of three months mentioned in sub-section (1) expired.