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[Cites 0, Cited by 0] [Section 117(3)] [Section 117] [Entire Act]

State of Telangana - Subsection

Section 117(3)(c) in Greater Hyderabad Municipal Corporation Act, 1955

(c)in any emergency take such immediate action for the service or safety of the public or the protection of the property of the Corporation as the emergency shall appear to him to justify or to require, notwithstanding that such action cannot be taken under this Act without the sanction, approval or authority of some other municipal authority or of the Government: