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[Cites 0, Cited by 0] [Section 276] [Entire Act]

State of Telangana - Subsection

Section 276(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)No arrear of a property-tax shall be recovered from any occupier under this section, which has remained due for more than one year, or which is due on account of any period for which the occupier was not in occupation of the premises on which the tax is assessed.