Section 203(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)The [***] [The words 'Central Government or the' were omitted by Act No.XLIII of 1956.] State Government, as the case may be, shall pay to the Corporation annually in lieu of the general tax from which buildings and lands vesting in the said Governments respectively are exempted by clause (d) of sub-section (1) of section 202, a sum ascertained in the manner provided in sub-sections (2) and (3).
