Section 16(7) in Telangana Municipal Corporations Act, 1994
(7)any division of the Municipality into wards made under the [Telangana Municipalities Act, 1965, (Act VI of 1965)] [Adapted in G.O.Ms.No.142, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.] and in force at the commencement of this Act, shall, be deemed to be a division of the Corporation;
