Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 172(2)] [Section 172] [Entire Act]

State of Telangana - Subsection

Section 172(2)(f) in Greater Hyderabad Municipal Corporation Act, 1955

(f)sums payable in any of the circumstances mentioned in clause (f) of section 174;