Section 679D(4) in Greater Hyderabad Municipal Corporation Act, 1955
(4)Before publishing a notification under sub-section (1), the Government shall communicate to the Corporation the grounds on which they propose to do so fix a reasonable period for the Corporation to show cause against the proposal and consider its explanation or objections, if any [and the Mayor of the Corporation shall also be given a reasonable opportunity of being heard.] [Added by Act No.17 of 1994.][***] ['Proviso' omitted by Act No.17 of 1994.]
