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[Cites 0, Cited by 0] [Section 141(1)] [Section 141] [Entire Act]

State of Telangana - Subsection

Section 141(1)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)any municipal officer or servant may be placed under suspension pending taking of proceedings under this section, by such authority subordinate to the appointing authority as may be prescribed.]