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[Cites 0, Cited by 0] [Section 233] [Entire Act]

State of Telangana - Subsection

Section 233(d) in Greater Hyderabad Municipal Corporation Act, 1955

(d)premises used or intended to be used for the purpose of any industry which is seasonal in character shall not be deemed to be vacant merely on account of their being unoccupied and unproductive of rent during such period or periods of the year in which seasonal operations are normally suspended;