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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Telangana - Subsection

Section 36(1) in Telangana Fire Service Act, 1999

(1)There may be levied a fire tax on lands and buildings which are situated in any area in which this Act is in force and on which property tax by whatever name called is levied by any local authority in the area.