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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Telangana - Subsection

Section 141(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)No penalty specified in sub-section (2) shall be imposed on any Municipal Officer or servant by any authority unless proceedings are taken in accordance with the provisions of [the Hyderabad Civil Service (Classification, Control & Appeal) Rules.] [See now the Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991.]