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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Telangana - Subsection

Section 129(c) in Greater Hyderabad Municipal Corporation Act, 1955

(c)[where the Corporation approve the project, the estimated cost of which [exceeds rupees six crores] [Substituted by Act No.15 of 2013.]] the report, subject to any modifications as aforesaid, shall be submitted to the Government;