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[Cites 0, Cited by 0] [Section 169(1)] [Section 169] [Entire Act]

State of Telangana - Subsection

Section 169(1)(h) in Greater Hyderabad Municipal Corporation Act, 1955

(h)all interest and profits arising from any investment of or from any transaction in connection with any money belonging to the Corporation, shall be credited to a fund which shall be called 'the Municipal Fund' and which shall be held by the Corporation in trust for the purposes of this Act, subject to the provisions herein contained.