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[Cites 0, Cited by 0] [Section 207] [Entire Act]

State of Telangana - Subsection

Section 207(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)In the event of the death of any person primarily liable as aforesaid, the person to whom the title of the deceased shall be transferred, as heir or otherwise, shall give notice of such transfer to Commissioner within one year from the death of the deceased.