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[Cites 0, Cited by 0] [Section 224] [Entire Act]

State of Telangana - Subsection

Section 224(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)Thereupon the said ward assessment book subject to such alterations as may thereafter be made therein under the provisions of the next following section shall be accepted as conclusive evidence of the amount of each property tax leviable on each building and land, in the ward, in the financial year to which the book relates.