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[Cites 0, Cited by 0] [Section 213(1)] [Section 213] [Entire Act]

State of Telangana - Subsection

Section 213(1)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)as to the dimensions of such building or land, or of portion thereof, and the rent, if any, obtained for such building, or land, or any portion thereof.