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[Cites 0, Cited by 0] [Section 163] [Entire Act]

State of Telangana - Subsection

Section 163(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)issue a renewed debenture upon receiving such indemnity in favour of the Corporation and the Commissioner as he shall think fit against the claims of all persons claiming under the original debenture, or