Section 209 in Greater Hyderabad Municipal Corporation Act, 1955
209. Liability for payment of property taxes to continue in the absence of any notice of transfer.
(1)Every person primarily liable for the payment of a property tax on any premises who transfers his title to or over such premises without giving notice of such transfer to the Commissioner as aforesaid, shall, in addition to any other liability which he incurs through such neglect, continue liable for the payment of all property taxes from time to time payable in respect of the said premises until he gives such notice, or until the transfer shall have been recorded in the Commissioner's book.(2)But nothing in this section shall be held to diminish the liability of the transferee for the said property taxes, or to affect the prior claim of the Commissioner on the premises conferred by section 238, for the recovery of the property taxes due thereupon.
