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[Cites 0, Cited by 0] [Section 204] [Entire Act]

State of Telangana - Subsection

Section 204(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)Otherwise the said taxes shall be primarily leviable as follows, namely:-
(a)if the premises are let, from the lessor;
(b)if the premises are sublet, from the superior lessor;and
(c)if the premises are unlet, from the person in whom the right to let the same vests.