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[Cites 0, Cited by 0] [Section 261(1)] [Section 261] [Entire Act]

State of Telangana - Subsection

Section 261(1)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)[at such rate as may be fixed by the Government, not exceeding five percentum] [Substituted by Act No. 10 of 1976] on the amount specified below against each instrument :-