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[Cites 0, Cited by 0] [Section 202(2)] [Section 202] [Entire Act]

State of Telangana - Subsection

Section 202(2)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)buildings or lands or portions thereof in respect of which rent is derived, whether such rent is or is not applied solely to religious or charitable or educational purposes.]