Section 226A(3) in Greater Hyderabad Municipal Corporation Act, 1955
(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.
