Section 14(1) in Telangana Municipal Corporations Act, 1994
(1)save as otherwise expressly provided herein, all the provisions of the [Greater Hyderabad Municipal Corporation Act, 1955 (Act II of 1956)] [Adapted in G.O.Ms.No.134, Municipal Administration & Urban Development (F2) Department, dated 13.10.2015.] (hereinafter in this section referred to as the said Act) including the provisions relating to the levy and collection of any tax or fee except Chapter V and sections 380, 381, 382, 383, 384, 385 and 387 in Chapter XI thereof are hereby extended to and shall apply mutatis mutandis to a Corporation constituted under this Act and the said Act shall, in relation to the Corporation be read and construed as if the provisions of the said Act had formed part of this Act.
