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[Cites 0, Cited by 1] [Section 586] [Entire Act]

State of Telangana - Subsection

Section 586(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)any matter relating to the proceedings of the Corporation, a committee or a sub-committee, the holding and regulation of meetings, the conduct of debate, the inspection of minute-books and the supply of copies of minutes to councillors or other persons on payment of fees or otherwise;