Section 679D(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)If, in the opinion of the Government, the Corporation is not competent to perform or persistently makes default in performing the duties imposed on it by or under this Act or any other law for the time being in force or exceeds or abuses its position or powers or a situation exists in which the municipal administration cannot be carried on in accordance with the provisions of this Act or the financial stability or credit of the Corporation is threatened, the Government may, by notification in the *Telangana Gazette, direct that the Corporation be dissolved with effect from a specified date and reconstituted either immediately or with effect from another specified date not later than [six months] [Substituted by Act No.17 of 1994.] from the date of dissolution; and the notification shall be laid before the Legislative Assembly of the State.
