Section 226A in Greater Hyderabad Municipal Corporation Act, 1955
226A. [ Preparation of a new assessment book. [Inserted by Act No.15 of 2013.]
(1)A new Assessment Book shall be prepared at least once in every five years.(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.(3)The New Assessment Book shall be deemed to have taken effect on the first day of the half year following that in which the public notice is published or in case where a special notice is to be served on the owner of the property on the first day of the half-year following that in which such special notice is served on the owner of the property.] [Added by Act No.15 of 2013.]Special provisions concerning the Water and Conservancy Taxes.
