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[Cites 0, Cited by 0] [Section 521(1)] [Section 521] [Entire Act]

State of Telangana - Subsection

Section 521(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)keep, in or upon any premises, for any purpose whatever;
(i)any article specified in Part I of Schedule P;
(ii)any article specified in Part II of Schedule in excess of the quantity of such article which may at any one time be kept in or upon the same premises without a license;