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[Cites 0, Cited by 0] [Section 203] [Entire Act]

State of Telangana - Subsection

Section 203(4) in Greater Hyderabad Municipal Corporation Act, 1955

(4)[ The Government may impose a suitable cut in the amounts of grants or as the case may be the compensation to be released in respect of Corporation whose tax collection is less than eighty-five percent of the demand of each year.] [ Added by Act No.20 of 1989.]Liability of Property Taxes.