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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Telangana - Subsection

Section 104(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)The Commissioner appointed under sub-section (1) shall be liable to be removed from his office as such by the Government, if-
(a)at a meeting of the Corporation not less than two-thirds of the total number of [Member] [['Throughout the Act
For Substituted