Section 264 in Greater Hyderabad Municipal Corporation Act, 1955
264. Property taxes how payable.
(1)Each of the property taxes shall be payable in advance either in half-yearly or quarterly instalments as the Corporation may decide.(2)In case of -(a)half-yearly instalments, the taxes shall be payable in advance on each first day of April and October;(b)quarterly instalments, the taxes shall be payable on each first day of April and July and each first day of October and January.(3)[ A rebate of five percent of property tax shall be given in respect of assessments where property tax for the entire current financial year is paid before 30th April of the year notwithstanding the service of bill or demand notice.] [Added by Act No.15 of 2013.]
