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State of Telangana - Section

Section 134 in Greater Hyderabad Municipal Corporation Act, 1955

134. Appointment of City Engineer, etc.

- The City Engineer and Medical Officer of Health shall perform such duties as they are directed by or under this Act or the rules or bye-laws made thereunder or as may from time to time be required by the Commissioner [***] [Omitted by Act No.3 of 1994.].