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[Cites 0, Cited by 0] [Section 462A] [Entire Act]

State of Telangana - Subsection

Section 462A(6) in Greater Hyderabad Municipal Corporation Act, 1955

(6)The Chairperson and the other members of the Tribunal shall be appointed by the State Government for such period, and on such terms and conditions, as the State Government may determine and shall be paid from the Municipal Fund.