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[Cites 0, Cited by 0] [Section 193] [Entire Act]

State of Telangana - Subsection

Section 193(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)The Municipal Examiner of Accounts shall conduct a weekly examination and audit of the municipal accounts and shall report thereon to the Standing Committee which may also from time to time and for such period as it thinks fit conduct independently an examination and audit of the municipal accounts.