Section 154(4) in Greater Hyderabad Municipal Corporation Act, 1955
(4)The Corporation shall forthwith pay into any sinking fund any amount which the Accountant General, [***] [ The word 'Hyderabad State' were omitted by the Andhra Pradesh Adaptation of Laws Order, 1957.] may certify to be deficient, unless the Government specially sanctions a gradual readjustment.
