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[Cites 0, Cited by 0] [Section 230] [Entire Act]

State of Telangana - Subsection

Section 230(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)In the case of premises used solely for public purposes and not used or intended to be used for purposes of profit or for residential or charitable or religious purposes in respect of which the conservancy tax is payable by the Government, the Commissioner shall fix the said tax at a special rate approved as aforesaid.