Section 233 in Greater Hyderabad Municipal Corporation Act, 1955
233. Vacancies for the purposes of section 232.
- For the purpose of section 232:-(a)premises shall be deemed to be vacant only if they are unoccupied and unproductive of rent;(b)premises shall be deemed to be productive of rent if let to a tenant having a continuing right of occupation thereof, whether they are actually occupied by such tenant or not;(c)premises furnished or reserved by the owner for his own occupation whenever required shall be deemed to be occupied, whether they are actually occupied by the owner or not;(d)premises used or intended to be used for the purpose of any industry which is seasonal in character shall not be deemed to be vacant merely on account of their being unoccupied and unproductive of rent during such period or periods of the year in which seasonal operations are normally suspended;(e)a vacancy which has continued during the whole of the month of February shall be deemed to have continued for not less than thirty consecutive days.
