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[Cites 0, Cited by 0] [Section 212] [Entire Act]

State of Telangana - Subsection

Section 212(1A) in Greater Hyderabad Municipal Corporation Act, 1955

(1A)[ The annual rental value of lands and buildings arrived at under sub-section (1) shall be subject to the guidelines given by the State Property Tax Board referred to in section 197-A from time to time.] [Inserted by Act No.6 of 2012.]