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[Cites 0, Cited by 0] [Section 208] [Entire Act]

State of Telangana - Subsection

Section 208(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)No such notice shall be deemed to be validly given unless the property taxes due at the date of notice in respect of the premises to which it relates have been paid and unless such fee as may from time to time be fixed by the Standing Committee for the acceptance of such notice has been paid.