Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 256] [Entire Act] State of Telangana - Subsection Section 256(2) in Greater Hyderabad Municipal Corporation Act, 1955 (2)Such refunds shall be paid under such bye-laws as shall from time to time be framed in this behalf.
