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[Cites 0, Cited by 0] [Section 3(3A)] [Section 3] [Entire Act]

State of Telangana - Subsection

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

(a)where an elected body of the Gram Panchayat constituted for such area prior to the commencement of the Telangana Panchayat Raj Act, 2018 is in existence on the date of expiry of the term of such elected body;