Section 173(i) in Telangana Goods and Services Tax Act, 2017
(i)section 14 of the Telangana Municipal Corporations Act, 1994, (Act 25 of 1994) in so far as it refers to clause (f) of sub section (1) of section 197 of Hyderabad Municipal Corporations Act, 1955 (Act II of 1956);
