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[Cites 0, Cited by 0] [Section 592] [Entire Act]

State of Telangana - Subsection

Section 592(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)After receipt and consideration of any such representation or, if in the meantime no such representation is received, after the expiry of the specified period, the Government may at any time by notification in the *Telangana Gazette, modify or repeal such bye-law either wholly or in part.