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[Cites 0, Cited by 0] [Section 132] [Entire Act]

State of Telangana - Subsection

Section 132(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)The officers and establishment appointed under sub-section (1) shall belong to the Local Government Service and their expenses shall be defrayed from the Local Government Service Fund constituted under section 131.