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[Cites 0, Cited by 0] [Section 152] [Entire Act]

State of Telangana - Subsection

Section 152(f) in Greater Hyderabad Municipal Corporation Act, 1955

(f)where money is borrowed for the purpose of discharging a previous loan, the time for repayment of the money so borrowed shall not, unless sanctioned by the Government, extend beyond the unexpired portion of the period for which the original loan was sanctioned and shall in no case be extended beyond the period of sixty years from the date of the original loan.