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[Cites 0, Cited by 0] [Section 686AA(3)] [Section 686AA] [Entire Act]

State of Telangana - Subsection

Section 686AA(3)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)income generated in the previous year from taxes and non-taxes, i.e., water charges, rents from Corporation buildings, fees from markets and slaughter houses, fees from various categories of licences, building permit fee, betterment charges, other town planning receipts, encroachment fee, parking fee and other miscellaneous items;