Section 173 in Telangana Goods and Services Tax Act, 2017
173. Amendment of certain Acts.
- Save as otherwise provided in this Act, on and from the date of commencement of this Act, the following provisions of law shall be omitted:-(i)section 14 of the Telangana Municipal Corporations Act, 1994, (Act 25 of 1994) in so far as it refers to clause (f) of sub section (1) of section 197 of Hyderabad Municipal Corporations Act, 1955 (Act II of 1956);(ii)clause (f) of sub section (1) of section 197 of Hyderabad Municipal Corporations Act, 1955;(iii)section 114 of the Telangana Municipalities Act, 1965 (Act 6 of 1965);(iv)section 63 of the Telangana Panchayat Raj Act, 1994 (Act 13 of 1994).
