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[Cites 0, Cited by 0] [Section 171(1)] [Section 171] [Entire Act]

State of Telangana - Subsection

Section 171(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)[ by either the Commissioner, Additional Commissioner, Deputy Commissioner, Accounts Officer-cum-Financial Advisor or any other officer authorised by the Government;] [Substituted by Act No.3 of 1994.]