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[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of Telangana - Subsection

Section 131(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)The Corporation shall contribute 12-1/2% of its revenue towards the Local Government Service Fund constituted under sub-section (1):Provided that the Government may from time to time by a notification in the *Telangana Gazette revise or alter the percentage of the contribution towards the Local Government Service Fund.