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[Cites 0, Cited by 0] [Section 687] [Entire Act]

State of Telangana - Subsection

Section 687(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)any Corporation constituted under the enactments so repealed (hereinafter referred to in this section as the said Corporation) shall be deemed to have been constituted under this Act, and [Member] [['Throughout the Act