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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(3) in Telangana Lokayukta Act, 1983

(3)[ Every Chair-person, Vice Chair-person and elected members of a Municipal Council constituted under the Telangana] [Substituted by Act No.11 of 2011.] Municipalities Act, 1965;.
(v)every Chairman or President, by whatever name called of the Governing Body to which the management is entrusted and every director or member, if any, in respect of,-