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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

State of Telangana - Subsection

Section 8B(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)There shall be an Area Sabha for each such area with all the electors in the jurisdiction of the area. There shall be an Area Sabha Representative for each area to be nominated by the Municipal Corporation from the representatives of the civil society as may be prescribed.