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[Cites 0, Cited by 0] [Section 230] [Entire Act]

State of Telangana - Subsection

Section 230(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)In any such case the amount of the conservancy tax shall be fixed with reference to the cost or probable cost of the collection, removal and disposal of excrementitious and polluted matter from the premises by the agency of the municipal conservancy staff.