Section 687 in Greater Hyderabad Municipal Corporation Act, 1955
687. Repeal, etc.
- The Hyderabad Municipal Corporations Act, 1950 (No. XXXVI of 1950), and the 'Hyderabad and Secunderabad Municipal Committees' (Composition and Elections) Regulation, 1359 F. (XI of 1359 F.), and all enactments amending the same are hereby repealed, provided that-(a)any Corporation constituted under the enactments so repealed (hereinafter referred to in this section as the said Corporation) shall be deemed to have been constituted under this Act, and [Member] [['Throughout the ActFor Substituted
