Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 225(1)] [Section 225] [Entire Act] State of Telangana - Subsection Section 225(1)(d) in Greater Hyderabad Municipal Corporation Act, 1955 (d)by altering the assessment on any land or building which has been erroneously valued or assessed through fraud, accident or mistake;