Section 145(3) in Greater Hyderabad Municipal Corporation Act, 1955
(3)It shall be competent for the Government to resume any land transferred to the Corporation by the Government with or without a condition for resumption whether before or after the commencement of the Andhra Pradesh Municipal Laws (Amendment) Act, 1991 for utilization by the State Government or the Central Government or any authority under their control.] [For sub-section (2), sub-sections (2) and (3) substituted by Act No.11 of 1991.]
