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[Cites 0, Cited by 0] [Section 282(2)] [Section 282] [Entire Act]

State of Telangana - Subsection

Section 282(2)(c) in Greater Hyderabad Municipal Corporation Act, 1955

(c)a complaint has been made, by the person aggrieved within fifteen days after the first received notice of any amendment made in the assessment book under section 225 and his complaint has been disposed of;