Section 202(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)The general tax shall be levied in respect of all buildings and lands in the city except -(a)buildings and lands solely used for purposes connected with the disposal of the dead;(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.](c)buildings and lands vesting in the 250[Central Government or the] Corporation;(d)buildings and lands vesting in the [*] [The words 'Central Government or' were omitted by Act No.XLIII of 1956.] State Government used solely for public purposes and not used or intended to be used for purposes of profit in respect of which the said tax, if levied, would under the provisions hereinafter contained be primarily leviable from the [*] [The words 'Central Government or' were omitted by Act No.XLIII of 1956.] State Government as the case may be.
