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[Cites 0, Cited by 10] [Entire Act]

State of Telangana - Section

Section 4 in Greater Hyderabad Municipal Corporation Act, 1955

4. Municipal authorities charged with the execution of the Act..

- The Municipal authorities charged with carrying out the provisions of this Act are:-
(a)a Corporation;
(b)a Standing Committee;
(c)a Commissioner;
(d)[ the Wards Committee.] [Added by Act No.17 of 1994.]
The Municipal Corporation.