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[Cites 0, Cited by 0] [Section 184] [Entire Act]

State of Telangana - Subsection

Section 184(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)The Commissioner shall cause the budget estimates as finally approved by the Standing Committee to be printed and shall not later than the 15th day of December forward a printed copy thereof with a usual or last known local place of abode of each [Member] [['Throughout the ActFor Substituted