Section 202A in Greater Hyderabad Municipal Corporation Act, 1955
202A. [ Exemption of property Tax. [Section 202-A inserted by Act No.20 of 1989.]
[(1) The Government may exempt any residential building occupied by the owner from the property tax where the annual rental value does not exceed Rs.4,100/- (i.e. Rs.1,200/- Property tax per annum) subject to condition that the beneficiaries of exemption shall pay a nominal amount of Rs.101/- per annum towards property tax.] [Inserted by Act No.XLIII of 1956.](2)In respect of every house constructed for the urban poor, the Corporation shall collect an amount of rupees two for every half year towards property tax.]
