Section 14(3) in Telangana Municipal Corporations Act, 1994
(3)Notwithstanding that no provision or insufficient provision has been made under sub-section (2) for the adaptation of the provisions of the said Act, or the rules made thereunder, any court, tribunal or authority required or empowered to enforce these provisions may, for the purpose of facilitating their application to the corporation, construe these provisions in such manner, without affecting the substance, as may necessary or proper regard to the matter before the court, tribunal or authority.["Section 14 of the Telangana Municipal Corporations Act, 1994, in so far as it refers to clause (f) of sub section (1) of section 197 of Hyderabad Municipal Corporations Act, 1955".] [Amended by Act No.23 of 2017.]
