Section 4 in Telangana Urban Areas (Development) Act, 1975
4. [ Appointment of Officers and employees. [Section 4 substituted by Act No.13 of 2017.]
- Notwithstanding anything contained in this Act or any other law for the time being in force, Government may appoint, any categories of officers and employees, in the Greater Hyderabad Municipal Corporation constituted under Greater Hyderabad Municipal Corporation Act, 1955, the Hyderabad Metropolitan Development Authority constituted under the Hyderabad Metropolitan Development Authority Act, 2008, any Municipal Corporation constituted under the Telangana Municipal Corporations Act, 1994 and any Municipality and Nagar Panchayat constituted under the Telangana Municipalities Act, 1965 and any Urban Development authority constituted under this Act, in the State, as may be prescribed.]
