Section 3(6) in Telangana Municipal Corporations Act, 1994
(6)Where any local area for which a Municipality is constituted under the [Telangana Municipalities Act, 1965 (Act VI of 1965)] [Adapted in G.O.Ms.No.142, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.]. is declared as a larger urban area and a Municipal Corporation is constituted, then the Municipality functioning immediately before such constitution shall be deemed to have been abolished and the said Act shall cease to apply to such larger urban area.
