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[Cites 0, Cited by 2] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)Subject to the provisions of sub-section (2) the Corporation shall consist of such number of elected members as may be notified from time to time by the Government in the *Telangana Gazette, in accordance with such principles as may be prescribed.]