Section 38(2) in Hyderabad City Police Act, 1348 F
(2)The provision of [section] [Substituted by the A.P.A.O. 1957.] 204 of the [Greater Hyderabad Municipal Corporation Act, 1955] [Adapted by G.O.Ms.No.134, Municipal Administration & Urban Development (F2) Department, dated 13.10.2015.] (Act II of 1956) shall apply to any such addition as if it were part of the general tax levied under the said Act.Unclaimed Property
