Section 65(1) in Telangana Panchayat Raj Act, 2018
(1)The House-tax referred to in clause (a) of subsection (1) of section 64 shall, subject to such rules as may be prescribed, be levied on all houses in the village on any one of the following basis, namely:-(a)annual rental value, or(b)capital value, or(c)such other basis as may be prescribed.
