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[Cites 0, Cited by 0] [Section 169(1)] [Section 169] [Entire Act]

State of Telangana - Subsection

Section 169(1)(g) in Greater Hyderabad Municipal Corporation Act, 1955

(g)all moneys received by or on behalf of the Corporation from the Government or public bodies, private bodies or private individuals by way of grant or gift or deposit, subject, however, to the conditions, if any, attached to such grant, gift or deposit, and