Section 167(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)Every such statement shall be laid before a meeting of the Corporation and shall be published in the *Telangana Gazette and a copy of such statement shall be sent to the Government and to the Accountant General, [***] [The words 'Hyderabad State' were omitted by the Andhra Pradesh Adaptation of Laws Order, 1957.].
