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[Cites 0, Cited by 0] [Section 184(2)] [Section 184] [Entire Act]

State of Telangana - Subsection

Section 184(2)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)propose with reference to the provisions of Chapter VIII the levy of municipal tax at such rates and in the case of octroi on such articles as they shall think fit;