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[Cites 0, Cited by 0] [Section 157] [Entire Act]

State of Telangana - Subsection

Section 157(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)Every mortgage authorised to be made under this Chapter other than a mortgage made under section 155 shall be by debenture in the form contained in Schedule D or in such other form as the Corporation, with the consent of the Government shall, from time to time determine.