Section 679F in Greater Hyderabad Municipal Corporation Act, 1955
679F. [ Power to transfer functions of the Corporation to the *Telangana Industrial Infrastructure Corporation. [Inserted by Act No.3 of 1994.]
- Notwithstanding anything contained in this Act, or in any other law for the time being in force relating to the Municipal Corporations, the Government may, in consultation with the Corporation and also the *Telangana Industrial Infrastructure Corporation, by notification in the *Telangana Gazette, and subject to such restrictions and conditions including those relating to the remittance of such percentage of the property tax to the Corporation and to such control and revision as may be specified therein direct that any power or function vested in the Corporation by or under this Act shall be transferred to and exercised and performed by the *Telangana Industrial Infrastructure Corporation.]
