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[Cites 0, Cited by 0] [Section 184(2)] [Section 184] [Entire Act]

State of Telangana - Subsection

Section 184(2)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)provide for the payment, as they fall due of all sums and of all instalments of principal and interest for which the Corporation may be liable under this Act;