Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 686AA(3)] [Section 686AA] [Entire Act]

State of Telangana - Subsection

Section 686AA(3)(ix) in Greater Hyderabad Municipal Corporation Act, 1955

(ix)service levels being provided for each of the services, namely, water supply, drainage, sewerage, solid waste management, roads, parks and play grounds, street lights by the Corporation;