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[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of Telangana - Subsection

Section 174(d) in Greater Hyderabad Municipal Corporation Act, 1955

(d)all expenses and costs incurred by the Commissioner in the exercise of any power or the discharge of any duty conferred or imposed upon him by this Act, including moneys which he is required or empowered to pay by way of compensation;