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[Cites 0, Cited by 0] [Section 381(1)] [Section 381] [Entire Act]

State of Telangana - Subsection

Section 381(1)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)from time to time, but subject, in each case to the previous approval of the Standing Committee determine a fresh line in substitution for any line so determined or for any part thereof: