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 566] [Entire Act] State of Telangana - Subsection Section 566(4) in Greater Hyderabad Municipal Corporation Act, 1955 (4)The Commissioner shall cause to be deposited in the chief municipal office at the time of registration the plan referred to in sub-section (2).
