Section 226 in Greater Hyderabad Municipal Corporation Act, 1955
226. New assessment book need not be prepared every financial year.
(1)It shall not be necessary to prepare a new assessment book every financial year. Subject to the provisions of sub-section (3), the Commissioner may adopt the entries in the last preceding year's book with such alterations as he thinks fit, as the entries for each new financial year.(2)Public notice shall however be given, in accordance with sections 218 and 220 every year and the provisions of the said sections and of sections 221 to 225 both inclusive, shall be applicable each year.(3)[ [***] [Sub-sections (3) & (4) with proviso omitted by Act No.15 of 2013.](4)[***] [Sub-sections (3) & (4) with proviso omitted by Act No.15 of 2013.]
