Legal Document View

Unlock Advanced Research with PRISMAI

- 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)(d) in Greater Hyderabad Municipal Corporation Act, 1955

(d)repayments of moneys belonging to contractors or other persons held in deposit and of moneys collected or credited to the municipal fund by mistake;