Section 2(45) in Greater Hyderabad Municipal Corporation Act, 1955
(45)'public securities' means- (a) securities of the Central Government or any State Government, (b) stocks, debentures or shares, the interest whereon has been guaranteed by the Central or any State Government, (c) debentures or other securities for money issued by or on behalf of any local authority, (d) securities expressly authorised by any order which the Government makes in this behalf;
