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[Cites 0, Cited by 0] [Section 136] [Entire Act]

State of Telangana - Subsection

Section 136(c) in Greater Hyderabad Municipal Corporation Act, 1955

(c)specify subject to such directions as the [Commissioner] [Substituted by Act No.3 of 1994.] may from time to time give, the duties of the officers and servants immediately subordinate to him; and