Section 213 in Greater Hyderabad Municipal Corporation Act, 1955
213. Commissioner may call for information or returns from owner or occupier or enter and inspect assessable premises.
(1)To enable the determination of the rateable value of any building or land and the person primarily liable for the payment of any property tax leviable in respect thereof the Commissioner may require the owner or occupier of such building or land, or of any portion thereof, to furnish him, within such reasonable period as the Commissioner specifies in this behalf, with information or with a written return signed by such owner or occupier -(a)as to the name and place of abode of the owner or occupier, or of both the owner and occupier of such building or land; and(b)as to the dimensions of such building or land, or of portion thereof, and the rent, if any, obtained for such building, or land, or any portion thereof.(2)Every owner or occupier on whom any such requisition is made shall be bound to comply with the same and to give true information or to make a true return to the best of his knowledge or belief.(3)The Commissioner may also for the purpose aforesaid make an inspection of any such building or land.Assessment Book.
