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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Telangana - Subsection

Section 146(7) in Greater Hyderabad Municipal Corporation Act, 1955

(7)The foregoing provisions of this section which apply to an original contract relating to the acquisition of immovable property, or any interest therein, or any right thereto, shall be deemed to apply also to any variation or discharge of such contract.