Section 166(4) in Greater Hyderabad Municipal Corporation Act, 1955
(4)The Corporation may from time to time make, alter or rescind bye-laws regulating-(a)the amounts for which stock certificates may be issued;(b)the fees to be levied in respect of the issue of stock certificates;(c)the form of keeping a register of the holders of stock;(d)the mode in which payment of interest to holders of stock is to be made, recorded and acknowledged;(e)the form of transfer to be used, the formalities to be observed and the fees to be levied on a transfer of stock;(f)the circumstances and manner in which duplicate stock certificates may be issued and the fees to be levied or the indemnity to be required on any such issue;(g)generally the measures to be adopted for carrying out the objects of this section.
