Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 132] [Entire Act] State of Telangana - Subsection Section 132(3) in Greater Hyderabad Municipal Corporation Act, 1955 (3)The powers and duties of the officers mentioned in sub-section (1) shall be such as may from time to time be determined [by the Commissioner] [Substituted by Act No.3 of 1994.].
