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 8B(6)] [Section 8B] [Entire Act] State of Telangana - Subsection Section 8B(6)(iii) in Greater Hyderabad Municipal Corporation Act, 1955 (iii)to be informed by the Ward Committee of follow up action taken on the decisions concerning the jurisdiction of the area;