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[Cites 0, Cited by 0] [Section 8A(2)] [Section 8A] [Entire Act]

State of Telangana - Subsection

Section 8A(2)(ii) in Greater Hyderabad Municipal Corporation Act, 1955

(ii)not more than ten electors representing the civil society from the ward, to be nominated by the Municipal Corporation in such manner as may be prescribed: