Section 211(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)Until such notice is given the person aforesaid shall continue to be liable to pay every such property tax as he would have been liable to pay in respect of such building if the same or any portion thereof, had not been demolished or removed:Provided that nothing in this section shall apply to a building or any portion thereof which has fallen down or been burnt down.Valuation of Property assessable to Property Taxes.
