Section 3(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)There shall be established a Municipal Corporation for the City of Greater Hyderabad with effect from the date of notification under sub-section (3):Provided nothing in this sub-section shall prevent the Government form establishing, with a view to secure efficiency and economy in the Municipal administration, a single Corporation for Greater Hyderabad on such terms and conditions as may be specified in the notification published in the *Telangana Gazette in this behalf.
