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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Telangana - Subsection

Section 16(7) in Greater Hyderabad Municipal Corporation Act, 1955

(7)Every person shall have a right to inspect the papers referred to in sub-sections (1), (2) and (3) and to get attested copies thereof on payment of such fees as may be fixed by the [State Election Commissioner] [Substituted by Act No.25 of 1995.].Corrupt Practices