Section 439(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)The Commissioner may issue a like order if in any case it appears to him that any site as aforesaid is likely to be affected by any one of the following, namely :-(a)determining a regular line of a public street;(b)determining a fresh line in substitution for the existing regular line of a public street;(c)extending or altering a public street;(d)any scheme for widening or modifying a private street.
