Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 264] [Entire Act]

State of Telangana - Subsection

Section 264(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)[ A rebate of five percent of property tax shall be given in respect of assessments where property tax for the entire current financial year is paid before 30th April of the year notwithstanding the service of bill or demand notice.] [Added by Act No.15 of 2013.]