Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 214] [Entire Act] State of Telangana - Subsection Section 214(d) in Greater Hyderabad Municipal Corporation Act, 1955 (d)if any such building or land is not liable to be assessed to the general tax, the reason of such non-liability;
