Section 112(30) in Greater Hyderabad Municipal Corporation Act, 1955
(30)[ The organization, maintenance or management of transport facilities and public utilities including State Road Transport Corporation for the conveyance of the public or goods or to provide assistance to such public utility in the manner as assessed and decided by the Government from time to time.] [Added by G.O.Ms.No.134, MA&UD (F2) Department, dated 13.10.2015.]
