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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Telangana - Subsection

Section 140(2) in Telangana District Boards Act, 1955

(2)When such a resolution has been passed, the Board shall publish in the manner prescribed, a notice defining the class of persons or description of property proposed to be taxed, the amount or rate of the tax to be imposed and the system of assessment to be adopted.