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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Telangana - Subsection

Section 22(2)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)having any share or interest in-
(i)any lease, sale, exchange or purchase of land or any agreement for the same;
(ii)any agreement for the loan of money or any security for the payment of money only;
(iii)any newspaper in which any advertisement relating to the affairs of the Corporation is inserted;
(iv)any Joint Stock Company or any Society registered or deemed to be registered under [the Telangana Co-operative Societies Act, 1952 (Act XVI of 1952.)] [The Act was repealed by the Andhra Pradesh Co-operative Societies Act, 1964. Now see the Telangana Co-operative Societies Act, 1964.] which shall contract with or be employed by the Commissioner on behalf of the Corporation;
(v)the occasional sale to the Commissioner on behalf of the Corporation of any article in which he regularly trades to a value not exceeding in the aggregate in any financial year rupees five thousand;or
(vi)the occasional letting out on hire to or hiring from the Corporation of any article for an amount not exceeding in the aggregate in any financial year rupees one thousand;