Section 197A in Greater Hyderabad Municipal Corporation Act, 1955
197A. [ [Section 197-A added by Act No.6 of 2012.]
The provisions relating to the State Property Tax Board constituted under sub-section (1) of section 85-A of the Telangana Municipalities Act, 1965 shall mutatis mutandis applicable, subject to variation that for the word 'Municipalities' the words 'Greater Hyderabad Municipal Corporation' and for the words 'Other Municipalities in the District' the words 'Other Municipal Corporations in the State' shall be substituted.]
