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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of Telangana - Subsection

Section 148(4) in Greater Hyderabad Municipal Corporation Act, 1955

(4)The sanction of the Standing Committee under subsection (2) [or the previous sanction of the Corporation and of the Government] [Substituted by Act No.4 of 1993.] under sub-section (3) may be given either generally or for any class of cases or specially for any particular case.