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[Cites 0, Cited by 0] [Section 286] [Entire Act]

State of Telangana - Subsection

Section 286(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)Where a reference is made to the High Court under sub-section (1), the provisions of Rules 2 to 5, both inclusive of Order XLVI in the First Schedule to the Code of Civil Procedure, 1908, (Central Act 5 of 1908) shall so far as they can be made applicable, apply.