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[Cites 0, Cited by 0] [Section 192] [Entire Act]

State of Telangana - Subsection

Section 192(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)For the purpose of sub-section (1) the Corporation may diminish the sanctioned expenditure of the year so far as it may be possible so to do with due regard to the provisions of this Act.