Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 202A] [Entire Act] State of Telangana - Subsection Section 202A(2) in Greater Hyderabad Municipal Corporation Act, 1955 (2)In respect of every house constructed for the urban poor, the Corporation shall collect an amount of rupees two for every half year towards property tax.]
