Section 215 in Greater Hyderabad Municipal Corporation Act, 1955
215. Treatment of property which is let to two or more persons in separate occupancies.
(1)Each of the wards into which the City is for the time being divided by the Corporation for efficient administration of Municipal Government, shall have a separate assessment book called 'Ward Assessment Book,' and each ward assessment book may, if the Commissioner thinks fit, be divided into two or more parts for such purposes and with such several designations as the Commissioner shall determine.(2)The Ward Assessment Books and their respective parts, if any, shall collectively constitute the assessment book.
