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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Telangana - Subsection

Section 91(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)If the Mayor leaves the City for more than fifteen days or is incapacitated, his functions shall devolve on the Deputy Mayor until the Mayor returns to the City or recovers from his incapacity, as the case may be.