Section 116 in Greater Hyderabad Municipal Corporation Act, 1955
116. Functions of the several Municipal Authorities.
- Government may, in consultation with the Corporation and on such terms and conditions as may be specified in the said order, require the Corporation at any time by a notified order to undertake such measures for the improvement of Social and Economic status of the inhabitants of the City as shall be specified in the said order.Respective functions of several Municipal Authorities.
