Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 152] [Entire Act] State of Telangana - Subsection Section 152(b) in Greater Hyderabad Municipal Corporation Act, 1955 (b)the money may be borrowed for such time, not exceeding sixty years, as the Corporation, with the sanction of the Government determine in each case;
