Section 509(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)If, in the opinion of the Commissioner,-(a)any hedge is at any time insufficiently cut or trimmed; or overgrown, with quickly pear or other rank vegetation; or(b)any tree or shrub has fallen or is likely to fall, to the danger of public safety, or overhangs or obstructs any street to the inconvenience or danger of passengers therein; the Commissioner may, by written notice, require the owner or occupier of the land on which such hedge, tree or shrub is or has been growing;(i)to cut down such hedge to a height not exceeding four feet and to a width not exceeding three feet, and to remove any such prickly pear or other rank vegetation therefrom; or(ii)to remove, cut, lop or trim such tree or shrub, as the case may be.
