Section 156 in Greater Hyderabad Municipal Corporation Act, 1955
156. Corporation may take advances from banks and grant mortgages.
- Notwithstanding anything contained in sections 149 and 152 the Corporation may also borrow for the purpose of this Act, from any bank or banks in which under section 178 the surplus moneys at the credit of the municipal fund may be deposited, against any Government promissory notes or other securities in which for the time being the cash balance of the Corporation may be invested.
