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[Cites 0, Cited by 0] [Section 247] [Entire Act]

State of Telangana - Subsection

Section 247(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)No refund of the tax shall be claimable from the Commissioner under section 246 unless notice in writing of the occurrence of the circumstances giving rise to such claim or of the commencement of circumstances which may give rise to such claim has been given to the Commissioner by the person who paid the tax or his agent.