Section 24(a) in Telangana Town-Planning Act, 1920
(a)In respect of each property on which the contribution may be levied under section 23, its market value at the date of the publication of the notification under section 10, [XXX] ['Sub-section (1)' omitted by Madras Act II of 1930.] or section 12, shall be estimated without reference to the improvements contemplated in the scheme.
