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 1] [Section 197(1)] [Section 197] [Entire Act] State of Telangana - Subsection Section 197(1)(i) in Greater Hyderabad Municipal Corporation Act, 1955 (i)For the purposes of this Act, the Corporation shall impose the following taxes, namely:-