Section 154(5) in Greater Hyderabad Municipal Corporation Act, 1955
(5)If the cash and the value of the securities at the credit of any sinking fund are in excess of the amount which should be at its credit, the Accountant General, [***] [ The word 'Hyderabad State' were omitted by the Andhra Pradesh Adaptation of Laws Order, 1957.] shall certify the amount of such excess sum and the Corporation may thereupon transfer the excess sum to the municipal fund.
