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[Cites 0, Cited by 0] [Section 279(1)] [Section 279] [Entire Act]

State of Telangana - Subsection

Section 279(1)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)if the Commissioner thinks fit, may, with the approval of the Standing Committee, be formed by him for any period not exceeding one year at a time or be collected by or under the orders of any person whom the Commissioner, with the approval of the Standing Committee, appoints to be his agent for this purpose.