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 686AA(3)] [Section 686AA] [Entire Act] State of Telangana - Subsection Section 686AA(3)(d) in Greater Hyderabad Municipal Corporation Act, 1955 (d)assigned revenues transferred from State Government, i.e., entertainment tax surcharge on stamp duty and profession tax during the previous year;