Section 142 in Greater Hyderabad Municipal Corporation Act, 1955
142. [ Disqualification of Municipal Officers and servants. [Section 142 substituted by Act No.3 of 1994.]
- Leave of absence to any Municipal employee by whomever appointed, may be granted by the Commissioner, subject to the rules applicable to him.] [Substituted by Act No.2 of 1981 (also Act No.3 of 1994).]
