Section 197(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)(i)For the purposes of this Act, the Corporation shall impose the following taxes, namely:-(a)taxes on lands and buildings;(b)octroi;(c)taxes on vehicles;(d)taxes on animals and boats;(e)[ [***] [Omitted by Act No.22 of 1987.](f)[ [***] [Omitted by Act No.23 of 2017.](g)a tax on transfer of immovable property.(ii)In addition to the taxes specified in clause (i) the Corporation may for the purposes of this Act and subject to the provisions thereof also impose any of the following taxes:-(a)taxes on entertainments;(b)[ [***] [Omitted by Act No.38 of 1961.]
