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[Cites 0, Cited by 0] [Section 678] [Entire Act]

State of Telangana - Subsection

Section 678(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)The Government may direct by notification that any sum of money which may in its opinion be required for giving effect to the orders so issued be borrowed by debenture on the security of all or any of the said taxes at such rate of interests and upon such terms as to the time of repayment and otherwise as may be specified in the notification.