Section 202(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)[ The following buildings and lands or portions thereof shall not be deemed to be solely occupied and used for the public worship or for a charitable or educational purposes within the meaning of clause (b) of sub-section (1), namely:-(a)buildings or lands or portions thereof in which any trade or business is carried on; and(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.]
