Section 178(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)Surplus moneys at the credit of the municipal fund which cannot immediately or at an early date be applied to the purposes of this Act or of any loan raised thereunder may be, from time to time, deposited at interest in the [State Bank of Hyderabad] [Now the State Bank of India since merged w.e.f.01.04.2017.] or be invested in public securities.
