Section 225(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)Subject to the provisions of sub-section (2) the Commissioner may upon the representation of any person concerned or upon any other information at any time during the financial year to which the assessment book relates amend the same -(a)by inserting therein the name of any person whose name ought to be so inserted or any premises previously omitted;(b)by striking out the name of any person not liable to the property tax;(c)by increasing or reducing the amount of any rateable value and of the assessment based thereupon;(d)by altering the assessment on any land or building which has been erroneously valued or assessed through fraud, accident or mistake;(e)by inserting or altering an entry in respect of any building erected, re-erected, altered, added to or reconstructed in whole or in part after the preparation of the assessment book;(f)by making or cancelling any entry exempting with the approval of the Standing Committee any premises from liability to any property tax.
