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[Cites 0, Cited by 0] [Section 121(1)] [Section 121] [Entire Act]

State of Telangana - Subsection

Section 121(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)to produce any record, correspondence, plan or other document which is in his possession or under his control as Commissioner, or which is recorded or filed in his office or in the office of any municipal officer or servant subordinate to him;