Section 150 in Greater Hyderabad Municipal Corporation Act, 1955
150. Provisions applicable to any new loan contracted with Central or State Government.
- If any new loan shall be contracted by the Corporation under this Act with the Central or the State Government, the same shall be subject to such terms and conditions as regards the period and manner of repayment, security and the rate of interest, as may be fixed by the Central Government, or as the case may be, by the State Government.
