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[Cites 0, Cited by 0] [Section 202(1)] [Section 202] [Entire Act]

State of Telangana - Subsection

Section 202(1)(d) in Greater Hyderabad Municipal Corporation Act, 1955

(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.