Section 24(b) in Telangana Town-Planning Act, 1920
(b)In each of the financial years following that in which the scheme takes effect under section 14, [sub-section (6)] [Substituted for 'sub-section (5)' by Madras Act II of 1930.], the market value of each such property on the first day of April of that year shall be estimated by the chairman.
