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[Cites 0, Cited by 0] [Section 65(4)] [Section 65] [Entire Act]

State of Telangana - Subsection

Section 65(4)(vi) in Telangana Panchayat Raj Act, 2018

(vi)the circumstances in which, and the conditions subject to which houses constructed, reconstructed or demolished, or situated in areas included in, or excluded from the village, during any year, shall be liable or cease to be liable to the whole or any portion of the tax;