Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 306(1)] [Section 306] [Entire Act]

State of Telangana - Subsection

Section 306(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)a drain be constructed of such size, materials and description, at such level with such fall and out-let as shall appear to the Commissioner to be necessary for the effectual drainage of such building [and the drainage betterment charges as fixed by the Commissioner, from time to time, with the sanction of the Corporation have been paid] [Added by Act No.6 of 1984.];