Section 433(c) in Greater Hyderabad Municipal Corporation Act, 1955
(c)to make any alteration or repairs to a framebuilding, involving the removal or re-erection of more than one-half of the posts in any such wall thereof as aforesaid or involving the removal or re-erection of any such wall thereof as aforesaid to an extent exceeding one-half of such wall above the plinth level, such half to be measured in superficial feet; or
