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[Cites 0, Cited by 0] [Section 191] [Entire Act]

State of Telangana - Subsection

Section 191(5) in Greater Hyderabad Municipal Corporation Act, 1955

(5)If any such reduction as is referred to in clause (a) of sub-section (2) exceeds rupees five hundred, the Corporation may pass with regard thereto such order as they may think fit, and it shall be incumbent on the Standing Committee and the Commissioner to give effect to such order.