Section 218 in Greater Hyderabad Municipal Corporation Act, 1955
218. Public notice to be given when valuation of property in any ward has been completed.
(1)When the entries required by clauses (a), (b), (c) and (d) of section 214 have been completed, as far as practicable, in a ward assessment book, the Commissioner shall give public notice thereof and of the place where the ward assessment book or a copy of it, may be inspected.(2)Such public notice shall be published in the *Telangana Gazette and in the local daily newspapers, and also by posting placards in conspicuous places throughout the ward.
