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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Telangana - Subsection

Section 112(23) in Greater Hyderabad Municipal Corporation Act, 1955

(23)subject to adequate provision being made for the matters hereinbefore specified, the provision of relief to destitute persons in the City in times of famine and scarcity and the establishment and maintenance of relief works in such times;