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[Cites 0, Cited by 0] [Section 166] [Entire Act]

State of Telangana - Subsection

Section 166(5) in Greater Hyderabad Municipal Corporation Act, 1955

(5)No bye-law or alteration or rescission of a bye-law shall have effect until the same shall have been approved by the Government and such approval shall have been published in the *Telangana Gazette.