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[Cites 0, Cited by 0] [Section 212] [Entire Act]

State of Telangana - Subsection

Section 212(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)All plant and machinery contained or situate in or upon any building or land and belonging to any of the classes specified from time to time by public notice by the Commissioner with the approval of the Corporation, shall be deemed to form part of such building or land for the purpose of fixing the rateable value thereof under subsection (1).