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[Cites 0, Cited by 0] [Section 261(1)] [Section 261] [Entire Act]

State of Telangana - Subsection

Section 261(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)in the form of a surcharge on the duty imposed by [the Indian Stamp Act, 1899] [Substituted by Act No.10 of 1976.] on every instrument of the description specified below which relates to immovable property situate within the City; and