Section 8A(7) in Greater Hyderabad Municipal Corporation Act, 1955
(7)Every Ward Committee shall have the following rights, namely:-(i)to seek information from the Commissioner regarding any matter relating to the ward;(ii)to obtain information about the master plan and Zonal Developmental Plan of the Municipal Corporation;(iii)to obtain full Municipal Corporation budget;(iv)to be consulted in the development of land use and zoning regulations within the ward;(v)to obtain full details of all revenue items relating to the ward.
