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[Cites 0, Cited by 0] [Section 264] [Entire Act]

State of Telangana - Subsection

Section 264(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)In case of -
(a)half-yearly instalments, the taxes shall be payable in advance on each first day of April and October;
(b)quarterly instalments, the taxes shall be payable on each first day of April and July and each first day of October and January.