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[Cites 0, Cited by 0] [Section 461A] [Entire Act]

State of Telangana - Subsection

Section 461A(6) in Greater Hyderabad Municipal Corporation Act, 1955

(6)Where no appeal has been preferred against an order made by the Commissioner under sub-section (1) or where an order under that sub-section has been confirmed on appeal, whether with or without modification, the Commissioner shall take action to implement the order made under sub-section (1).