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[Cites 0, Cited by 0] [Section 152] [Entire Act]

State of Telangana - Subsection

Section 152(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)money shall not be borrowed for the execution of any work other than a permanent work including under this expression any work, of which the cost ought, in the opinion of the Government, to be spread over a term of years;