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

State of Telangana - Subsection

Section 157(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)The right to payment of the moneys secured by any of such debentures and to sue in respect thereof shall vest in the holder thereof for the time being, without any preference by reason of some of such debentures being prior in date to others.