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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Telangana - Subsection

Section 88(d) in Greater Hyderabad Municipal Corporation Act, 1955

(d)the Mayor or in his absence the Deputy Mayor or in the absence of both the Mayor and Deputy Mayor the Chairman of the Standing Committee may whenever he thinks fit, and shall, upon a written requisition signed by not less than one-sixth of the whole number of [Member] [['Throughout the Act