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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1) in Greater Hyderabad Municipal Corporation (Disclosure of information to the general public) Rules, 2009

(1)The Commissioner is responsible for disclosure of information to the general public. Keeping in view the administrative convenience, he may delegate this function to Additional Commissioner / Deputy Commissioner of the Corporation.