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[Cites 0, Cited by 0] [Section 197(1)] [Section 197] [Entire Act]

State of Telangana - Subsection

Section 197(1)(ii) in Greater Hyderabad Municipal Corporation Act, 1955

(ii)In addition to the taxes specified in clause (i) the Corporation may for the purposes of this Act and subject to the provisions thereof also impose any of the following taxes:-