Section 203(3) in Greater Hyderabad Municipal Corporation Act, 1955
(3)The sum to be paid annually to the Corporation by the [***] [The words 'Central Government or' were omitted by Act No.XLIII of 1956.] the State Government, as the case may be, shall be the amount which would be payable by an ordinary owner of buildings or lands in the city on account of the general tax, on a rateable value of same amount as that fixed under sub-section (2).
