Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 440(1)] [Section 440] [Entire Act] State of Telangana - Subsection Section 440(1)(c) in Greater Hyderabad Municipal Corporation Act, 1955 (c)after the expiry of the period of one year specified in sections 437 and 438 respectively, for proceeding with the same.