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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(3)(i) in Hyderabad Metropolitan Development Authority Act, 2008

(i)The Chief Minister of [Telangana] [Substituted by G.O.Ms.No.147, Municipal Administration & Urban Development (M1) Department, dated 31.10.2015.], who shall be the Chairman;