Section 16(4) in Telangana Municipal Corporations Act, 1994
(4)all proceedings taken by or against the Council or authority or any person under the [Telangana Municipalities Act, 1965, (Act VI of 1965)] [Adapted in G.O.Ms.No.142, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.] may be continued by or against the Corporation, authority, or person as if the said proceedings had been started under the provisions of this Act;
