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[Cites 0, Cited by 0] [Section 283] [Entire Act]

State of Telangana - Subsection

Section 283(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)in the case of an appeal against any amendment made in the assessment book, under section 255 during the financial year on the day when the complaint made to the Commissioner by the person aggrieved against such amendment is disposed of;