Section 206 in Greater Hyderabad Municipal Corporation Act, 1955
206. Person primarily liable for Property tax entitled to credit, if he is a rent payer.
- If any person who is primarily liable for the payment of any property tax himself pays rent to another person other than the Government or the Corporation in respect of the premises upon which such tax is assessed, he shall be entitled to credit in account with such other person for such sum as would be leviable on account of the said tax if the amount of the rent payable by him were the rateable value of the said premises.Notice of transfer, etc., of premises assessable to Property Tax.
