Section 654 in Greater Hyderabad Municipal Corporation Act, 1955
654. Appeals to the Judge.
- Appeal shall lie to the Judge against the orders of the Commissioner in the following cases, namely-(1)an order refusing to empty private drains into a municipal drain under section 297;(2)an order enforcing drainage of undrained premises under sections 302 and 303;(3)an order declining to remove a shaft or pipe under section 317;(4)an order requiring a building to be set forward under section 386;(5)an order requiring the owner or occupier to repair, protect or enclose a place found to be dangerous under section 422;(6)an order requiring a dangerous structure to be pulled down, secured or removed under section 456;(7)an order requiring a tree to be secured, lopped or cut down under section 457;(8)an order requiring a tank, pond, well, hole-stream, dam or bank to be filled, removed, repaired, protected or enclosed under section 458;(9)an order requiring any building to be vacated under section 462;(10)an order directing the demolition of building under sections 498 and 499;(11)an order requiring the removal of a hut or shed under section 502;(12)an order requiring certain works to be carried out in the wall and floors of a building under section 503;(13)an order requiring certain measure to be taken for filling up of pools, etc., under section 504;(14)an order requiring any private water source to be repaired, cleansed or protected under section 506:Provided that no such appeal shall lie unless it is filed within one month from the date of the order of the Commissioner.
