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[Cites 0, Cited by 0] [Section 3(3A)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(3A)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)where no elected body of the Gram Panchayat constituted for such area prior to the commencement of the Telangana Panchayat Raj Act, 2018, is in existence on the date of such commencement.]