Section 119(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)[***] [Omitted by Act No.3 of 1994.] Any of the powers, duties or functions conferred or imposed upon or vested in the Commissioner by or under any of the provisions of this Act may be exercised, performed or discharged, under the control of the Commissioner, and subject to his revision and to such conditions, if any, as may be imposed, or as he shall think fit to impose in a manner not inconsistent with the provisions of this Act or rules made thereunder, by any municipal officer whom the Commissioner generally or specially empowers by orders in writing in this behalf; and to the extent to which any municipal officer is so empowered the word 'Commissioner' occurring in any provision in this Act, shall be deemed to include such officer.
