Section 2(d) in Telangana Metropolitan Planning Committee Act, 2007
(d)"Municipality" means Nagar Panchayat, Municipality and Municipal Corporation as constituted, as the case may be, under the provisions of [the Telangana Municipalities Act, 1965,(Act VI of 1965.);] [Adapted in G.O.Ms.No.142, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.] or [the Greater Hyderabad Municipal Corporation Act, 1955,(Act II of 1955.);] [Adapted in G.O.Ms.No.134, Municipal Administration & Urban Development (F2) Department, dated 13.10.2015.] [***] [Repealed by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] and [the Telangana Municipal Corporations Act, 1994 (Act 25 of 1994);] [Adapted in G.O.Ms.No.143, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.]
