Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Telangana - Subsection Section 2(37) in Greater Hyderabad Municipal Corporation Act, 1955 (37)'octroi' means a cess levied on goods at the time of their entry into the limits of a City for purposes of consumption, use or sale therein;
