Section 3(2A) in The State Bank Of Hyderabad Act, 1956
(2A)The Hyderabad Bank shall carry on the business of banking and other business in accordance with the provisions of the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959), and shall have power to acquire and hold property, whether movable or immovable, for the purposes of its business and to dispose of the same.] [Substituted by Act 38 of 1959 section 64 and Schedule III, for sub-section (2) (w.e.f. 1-10-1959). ]
