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[Cites 0, Cited by 0] [Section 115] [Entire Act]

State of Telangana - Subsection

Section 115(16) in Greater Hyderabad Municipal Corporation Act, 1955

(16)[ the grant of loans to the municipal officers and servants for purposes of constructing houses and for purchasing of house sites and vehicles on such terms and subject to such conditions as may be prescribed;] [Substituted by Act No.8 of 1982.]