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[Cites 0, Cited by 1] [Section 225] [Entire Act]

State of Telangana - Subsection

Section 225(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)Every such amendment shall be deemed to have been made, for the purpose of determining the liability or exemption of the person concerned in accordance with the altered entry, from the earliest day in the current financial year when the circumstances justifying the amendment existed.