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[Cites 0, Cited by 0] [Section 8B(6)] [Section 8B] [Entire Act]

State of Telangana - Subsection

Section 8B(6)(i) in Greater Hyderabad Municipal Corporation Act, 1955

(i)to get information from the officials concerned as to the services they will render and the works proposed to be executed in the area in the succeeding period of three months after the meeting of the Ward Committee;