Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8A(8)] [Section 8A] [Entire Act]

State of Telangana - Subsection

Section 8A(8)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)The Corporation shall allocate twenty percent of the amount earmarked in the annual budget of the Municipal Corporation for maintenance of services namely, sanitation, water supply and drainage, roads, street lightings, parks, markets to all ward committees for attending to the functions specified above;