Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 182] [Entire Act] State of Telangana - Subsection Section 182(c) in Greater Hyderabad Municipal Corporation Act, 1955 (c)an estimate of the Corporation's receipt and income for the next ensuing financial year other than from taxation;
