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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Telangana - Subsection

Section 137(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)Subject to the provisions of sub-section (5) the Standing Committee may from time to time determine the number, designation, grades, fees and allowances of officers and servants to be immediately subordinate to the Municipal Examiner of Accounts and the Municipal Secretary.