Section 267(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)All the sums due for each half year or quarter year, as the case may be, for all or any of the property taxes, by any one person on account of one and the same property shall be charged to such person in one bill and shall be recoverable from him in the lump:Provided that nothing herein contained shall affect the liability of such person to any increased tax to which he may be assessed on account of the said property under section 225.
