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[Cites 0, Cited by 0] [Section 225(1)] [Section 225] [Entire Act]

State of Telangana - Subsection

Section 225(1)(e) in Greater Hyderabad Municipal Corporation Act, 1955

(e)by inserting or altering an entry in respect of any building erected, re-erected, altered, added to or reconstructed in whole or in part after the preparation of the assessment book;