Section 226A(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)Whenever preparation of new assessment book has been completed, the Commissioner shall give a public notice stating the places where the new assessment books may be inspected and that complaint petitions, if any, will be considered if they reach Municipal Corporation Office within fifteen days form the date of publication of such notice. Such public notice shall be published in the concerned District Gazette and in the local daily newspaper and also by posting play cards in conspicuous places throughout the Corporation. In every case where there is increase in property tax of any premises, the Commissioner shall arrange for service of special notice to the owner or occupier of the said premises informing him that any complaint against the same will be received in his office at any time within fifteen days from the service of special notice.
