Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Telangana - Subsection

Section 98(4) in Greater Hyderabad Municipal Corporation Act, 1955

(4)Every Special Committee shall appoint two of their number to be the Chairman and Deputy Chairman:Provided that no member shall, at the same time, be Chairman of more than one Special Committee.