Section 672(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)All orders of the Judge shall be executed in the same manner as if they were decrees of the Court of Small Causes passed under [the Telangana Small Causes Court Act, 1330 F (Act VI of 1330 F).] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.]
