Section 282(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)But no such appeal shall be heard by the said Judge, unless -(a)it is brought within fifteen days after the accrual of the cause of complaint;(b)a complaint has previously been made to the Commissioner under section 221 and such complaint has been disposed of;(c)a complaint has been made, by the person aggrieved within fifteen days after the first received notice of any amendment made in the assessment book under section 225 and his complaint has been disposed of;(d)in the case of an appeal against a tax, the amount claimed from the appellant has been deposited by him with the Commissioner.
