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State of Telangana - Section

Section 108 in Greater Hyderabad Municipal Corporation Act, 1955

108. Grant of leave of absence to the Commissioner or [Special Commissioner, Additional Commissioner, Zonal Commissioner, Joint Commissioner, Deputy Commissioner and Assistant Commissioner] [Substituted including marginal heading by Act No.25 of 2007.].

- Leave on absence may be granted, from time to the Commissioner or the [Special Commissioner, Additional Commissioner, Zonal Commissioner, Joint Commissioner, Deputy Commissioner and Assistant Commissioner] [Substituted including marginal heading by Act No.25 of 2007.] by the Government in consultation with the Standing Committee.