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State of Telangana - Section

Section 587 in Greater Hyderabad Municipal Corporation Act, 1955

587. Corporation for its consideration.

- It shall be the duty of the Commissioner either suo motu or at the instance of the Standing Committee from time to time to lay before the Corporation for its consideration a draft of any bye-law which he shall think necessary or desirable to be made for the furtherance of any purpose of this Act.