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

State of Telangana - Section

Section 589 in Greater Hyderabad Municipal Corporation Act, 1955

589. Bye-law to be confirmed by Government.

- No bye-law made under section 586 shall have the force of law unless and until sanctioned by the Government and published in the *Telangana Gazette. Commissioner to lay draft bye-laws before the