Section 686A in Greater Hyderabad Municipal Corporation Act, 1955
686A. [ Construction of references in other Acts. [Added by Act No.13 of 2008.]
- Any reference to the Hyderabad Municipal Corporations Act, 1955 in any law for the time being in force in the State of *Telangana shall be construed to be a reference to the Greater Hyderabad Municipal Corporation Act, 1955.][Chapter XXII-A] [Chapter XXII-A inserted by Act No.7 of 2008.]
