Section 462(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)Notwithstanding the provisions of any other law to the contrary the Commissioner may, by written notice, order any building or any portion thereof to be vacated forthwith or within the time specified in such notice -(a)if such building or portion thereof has been unlawfully occupied in contravention of section 455;(b)if a notice has been issued in respect of such building or part thereof requiring the alteration or reconstruction of any existing staircase, lobby, passage, or landing and the works specified in such notice have not yet been commenced or completed;(c)if the building or part thereof is in a ruinous or dangerous condition within the meaning of section 456.
