Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Telangana - Subsection Section 2(2) in Telangana Lokayukta Act, 1983 (2)every Mayor [every Deputy Mayor and elected members] [Inserted by Act No.11 of 2011.] of a Municipal Corporation constituted by or under the relevant law for the time being in force;
