Section 106(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)All acts and things performed and done by a [Special Commissioner, Additional Commissioner, Zonal Commissioner, Joint Commissioner, Deputy Commissioner and Assistant Commissioner] [Substituted by Act No.25 of 2007.] during his tenure of the said office and in virtue thereof, shall for all purposes be deemed to have been performed and done by the Commissioner.Remuneration of Commissioner and [Special Commissioner, Additional Commissioner, Zonal Commissioner, Joint Commissioner, Deputy Commissioner and Assistant Commissioner.] [Substituted by Act No.25 of 2007.]
