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[Cites 0, Cited by 0] [Section 200(2)] [Section 200] [Entire Act]

State of Telangana - Subsection

Section 200(2)(xxii) in Telangana District Boards Act, 1955

(xxii)the imposition and assessment of special tax under section 138, the imposition and assessment and maximum amounts or rates of taxes under section 139 and for preventing evasion of assessment and payment, for the payment of lump-sums in composition, and for fixing the fees for-