Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 565] [Entire Act] State of Telangana - Subsection Section 565(2) in Greater Hyderabad Municipal Corporation Act, 1955 (2)The Commissioner shall forthwith report to the Corporation any measures taken and any orders made by him under sub-section (1).Disposal of the dead
