Section 181(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)The Commissioner shall forward a copy of each of the report and statement prepared by him under section 180 together with a copy of the Committee's review to the [Local Administration] [Substituted for the words 'Local Government' by the Andhra Pradesh Adaptation of Laws Order, 1957.] Department for the purpose of being laid before the Legislative Assembly of the State.
