Section 203(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)The rateable value of the buildings and lands in the city vesting in the [*] [The words 'Central Government or' were omitted by Act No.XLIII of 1956.] State Government in respect of which, but for the said exemption, general tax would be leviable from the 256[*] State Government as the case may be, shall be fixed by a person, from time to time appointed in this behalf by the State Government with the concurrence of the Corporation. The said value shall be fixed by the said person, with a general regard to the provisions contained in this Act and the rules made thereunder concerning the valuation of property assessable to property taxes, at such amount as he shall deem to be fair and reasonable. The decision of the person so appointed shall hold good for a term of five years, subject only to proportionate variation, if in the meantime the number or extent of the buildings and lands vesting in the 257[***] State Government in the city materially increases or decreases.
