Section 65(3) in Telangana Panchayat Raj Act, 2018
(3)The House-tax shall be levied once in every year and all the demand notices shall be served within a month from the commencement of financial year. Total collection of the house tax shall be completed within three months from the date of issue of demand notice. Save as otherwise expressly provided in the rules made under sub-section (1), house tax should be paid by the owner within thirty days from the receipt of demand notice. It shall be levied at such rates as may be fixed by the Gram Panchayat, not being less than the minimum rates and not exceeding the maximum rates, prescribed in regard to the basis of levy adopted by the Gram Panchayat.
