Section 136(b) in Greater Hyderabad Municipal Corporation Act, 1955

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State of Telangana - Subsection

Section 136(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)have the custody of all papers and documents connected with the proceedings of:

(i)the Corporation and any Committee appointed by the Corporation under section 98,

(ii)the Standing Committee and any sub-committee thereof;