Section 170 in Greater Hyderabad Municipal Corporation Act, 1955
170. Commissioner to receive payments on account of the municipal fund and to lodge them in a bank.
- All moneys payable to the credit of the municipal fund shall be received by the Commissioner and shall be forthwith paid into [the State Bank of Hyderabad] [Now State Bank of India since merged w.e.f.01.04.2017.] to the Credit of an account which shall be styled 'the account of the municipal fund of the City of ....".
