Section 2(i) in Telangana Tax on Professions, Trades, Callings and Employments Act, 1987
(i)"notification" means a notification published in the [Telangana] [Substituted by G.O.Ms.No.169, Revenue (CT.II) Department, dated 18.09.2015.] Gazette, and the word 'notified' shall be construed accordingly;
