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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Telangana - Subsection

Section 50(2) in Telangana Town-Planning Act, 1920

(2)A trust constituted under this chapter shall be deemed to be a local authority, as defined in the Local Authorities Loans Act, 1914, for the purpose of borrowing money under the provisions of that Act, and the making and execution of a scheme under this Act shall be deemed to be a work which a local authority is legally authorized to carry out.