Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Telangana - Subsection

Section 70(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)Subject to the provisions of this Act the Government may make rules [for the preparation of electoral roll for the Corporation, correction of entries and inclusion of names therein, appeals in relation thereto and conduct of elections.] [Substituted by Act No.20 of 1978.]