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[Cites 0, Cited by 0] [Section 243(1)] [Section 243] [Entire Act]

State of Telangana - Subsection

Section 243(1)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)any person supposed to be liable to the payment of any tax on a vehicle or animal to furnish him with a written return, signed by such person and containing such information concerning the vehicles and animals, if any, owned by or in the possession or under the control of such person as the Commissioner shall deem necessary.