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[Cites 0, Cited by 0] [Section 2(14)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(14)(b) in Hyderabad Metropolitan Development Authority Act, 2008

(b)Municipality or a Nagar Panchayat constituted or deemed to be constituted or a Committee appointed for a Notified Area under the provisions of the [Telangana Municipalities Act, 1965] [Adapted in G.O.Ms.No.142, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.]; or