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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Telangana - Subsection

Section 8A(9) in Greater Hyderabad Municipal Corporation Act, 1955

(9)The Ward Committee may, from time to time, appoint from amongst the members such sub-committees consisting of such number of members as it may think fit and may refer to such sub-committees for enquiry or opinion on any matter relating to the functions entrusted to the Ward Committee.