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[Cites 0, Cited by 0] [Section 217] [Entire Act]

State of Telangana - Subsection

Section 217(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)If, in any such case, any person in occupation of the premises shall refuse to give such information as may be requisite for determining the person primarily liable as aforesaid, the person in occupation shall himself be liable, until such information is obtained for all property taxes leviable on the premises of which he is in occupation.