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[Cites 0, Cited by 0] [Section 8B(5)] [Section 8B] [Entire Act]

State of Telangana - Subsection

Section 8B(5)(i) in Greater Hyderabad Municipal Corporation Act, 1955

(i)to generate proposals and determine the priority of schemes and development programmes to be implemented in the Area Sabha and forward the same to Ward Committee for inclusion in the development plan of the Ward Committee;