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[Cites 0, Cited by 0] [Section 171] [Entire Act]

State of Telangana - Subsection

Section 171(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)Payment of any sum due by the Corporation, not exceeding rupees one hundred in amount, may be made by the Commissioner in cash, cheques for sums not in excess of rupees one thousand each, signed as aforesaid, being drawn from time to time to cover such payments.