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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

State of Telangana - Subsection

Section 8B(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)Each ward in a Corporation shall be divided into such number of areas based on the population, so however, that each such area as far as possible shall consist of not less than two thousand and not more than five thousand population.