Section 3 in Greater Hyderabad Municipal Corporation Act, 1955
3. [ Constitution of Corporation. [Section 3 substituted with marginal heading by Act No.13 of 2008.]
(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.(2)The Corporation established under sub-section (1) shall be a body corporate by the name of Greater Hyderabad Municipal Corporation and shall have perpetual succession and a common seal, and subject to any restrictions or qualifications imposed by or under this Act, or any other law, shall be vested with the capacity of suing or being sued in its corporate name, of acquiring, holding and transferring property, of entering into contracts, and of doing all things necessary, proper or expedient for the purposes for which it is constituted.(3)Government may, from time to time, after consultation with the Corporation, by notification in the *Telangana Gazette, alter the limits of the City as declared under clause (6) of section 2 so as to include therein or to exclude therefrom, the areas specified in the notification.(3A)[ Notwithstanding anything contained in sub-section (3), the areas mentioned in Schedule 'W' of this Act shall stand included and form part of the City:(a)where an elected body of the Gram Panchayat constituted for such area prior to the commencement of the Telangana Panchayat Raj Act, 2018 is in existence on the date of expiry of the term of such elected body;(b)where no elected body of the Gram Panchayat constituted for such area prior to the commencement of the Telangana Panchayat Raj Act, 2018, is in existence on the date of such commencement.](4)The power to issue a notification under sub-section (3) shall be subject to previous publication.]Chapter - II The Municipal Constitution.Municipal Authorities.
