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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Telangana - Subsection

Section 97(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)the first meeting of each Standing Committee shall be held on a day and at a time to be fixed by the Commissioner, and if not held on that day shall be held on some subsequent day to be fixed by the Commissioner; and every subsequent meeting of the Standing Committee shall be held on such day and at such time as the said Committee may from time to time determine;