Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 182] [Entire Act] State of Telangana - Subsection Section 182(a) in Greater Hyderabad Municipal Corporation Act, 1955 (a)an estimate of the expenditure which must or should, in his opinion, be incurred by the Corporation in the next ensuing financial year;
