Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 239] [Entire Act] State of Telangana - Subsection Section 239(2) in Greater Hyderabad Municipal Corporation Act, 1955 (2)The Corporation shall from year to year, in accordance with section 186 determine the rates at which such tax shall be levied.
