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[Cites 0, Cited by 3] [Section 202(1)] [Section 202] [Entire Act]

State of Telangana - Subsection

Section 202(1)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)buildings and lands or portions thereof solely occupied and used for public worship or for a charitable [***] [Omitted by Act No.20 of 1989.] purpose;
(bb)[ educational institutions upto 10th class, the buildings of which are donated by charitable institutions or Philanthropists, or which are depending on the grant-in-aid by the Government for the maintenance and such other educational institutions which are not running purely on commercial lines, but serving the cause of primary education which the Government may consider from time to time;] [Inserted by Act No.20 of 1989.]