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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of Telangana - Subsection

Section 148(5) in Greater Hyderabad Municipal Corporation Act, 1955

(5)The Commissioner may lend or let out on hire any movable property belonging to the Corporation on such conditions and for such periods as may be specified in regulations made by the Standing Committee in that behalf.