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[Cites 0, Cited by 0] [Section 226] [Entire Act]

State of Telangana - Subsection

Section 226(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)It shall not be necessary to prepare a new assessment book every financial year. Subject to the provisions of sub-section (3), the Commissioner may adopt the entries in the last preceding year's book with such alterations as he thinks fit, as the entries for each new financial year.