Section 3(3A) in Telangana Municipal Corporations Act, 1994
(3A)[ Notwithstanding anything contained in sub-sections (2) and (3), the areas mentioned in Column No. 3 of Schedule 1 of this Act shall stand included and form part of the area governed by the Municipal Corporations shown in the corresponding entry of Column No.4 of the said Schedule:(a)where an elected body of the Gram Panchayat constituted for such area prior to the commencement of the Telangana Panchayat Raj Act, 2018, is in existence, on the date of expiry of the term of such elected body;(b)where no elected body of the Gram Panchayat constituted for such area prior to the commencement of the Telangana Panchayat Raj Act, 2018, is in existence, on the date of such commencement.]
