Section 235 in Greater Hyderabad Municipal Corporation Act, 1955
235. Refund of watertax inadmissible unless application for stopping water supply has been made.
- No refund of water tax shall be claimable except from such time as a written application shall have been made to the [Water Supply Engineer] [Substituted by Act No.6 of 1982.] to stop the water supply to the vacant premises.
