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[Cites 0, Cited by 0] [Section 223] [Entire Act]

State of Telangana - Subsection

Section 223(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)When the complaint is disposed of, the result thereof shall be noted in the book of complaints kept under section 222 and necessary amendments, if any shall be made in accordance with such result, in the assessment book.