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[Cites 0, Cited by 0] [Section 70G(1)] [Section 70G] [Entire Act]

State of Telangana - Subsection

Section 70G(1)(c) in Greater Hyderabad Municipal Corporation Act, 1955

(c)the Commissioner, under the Act, for a period [which shall not exceed three and half years] [Amended by Acts No.30 of 2000, 7 of 2001 and 32 of 2001 (from one year to 3½ Years).] from the date of such appointment: