Section 211 in Greater Hyderabad Municipal Corporation Act, 1955
211. Notice to be given to the Commissioner of demolition or removal of a building.
(1)When any building or any portion of a building, which is liable to the payment of a property tax, is demolished or removed, otherwise than by order of the Commissioner, the person primarily liable for the payment of the said tax shall give notice thereof, in writing, to the Commissioner.(2)Until such notice is given the person aforesaid shall continue to be liable to pay every such property tax as he would have been liable to pay in respect of such building if the same or any portion thereof, had not been demolished or removed:Provided that nothing in this section shall apply to a building or any portion thereof which has fallen down or been burnt down.Valuation of Property assessable to Property Taxes.
