Section 397(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)Powers to require removal of the same. - The Commissioner may, by written notice, require the owner or occupier of any premises to remove or to take such other action as he may direct with any structure or fixture which has been erected, set up, added to or placed against or in front of, the said premises in contravention of this section or of any law in force in the City on the day of coming into force of this Act.
