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[Cites 0, Cited by 0] [Section 588] [Entire Act]

State of Telangana - Subsection

Section 588(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)No bye-law shall be finally approved by the Corporation, unless notice of the intention of the Corporation to take the same into their consideration has been given by advertisement in the *Telangana Gazette and in the local newspapers six weeks at least before the day of the meeting at which the Corporation finally consider such bye-law.