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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Telangana - Subsection

Section 137(4) in Greater Hyderabad Municipal Corporation Act, 1955

(4)In discharging the functions vested in them by subsections (1), (2) and (3) the Standing Committee and the Commissioner shall determine the grades, fees and allowances in conformity with the arrangements prevailing and the schedule of rates in vogue in the establishment of the Government.