Section 459 in Greater Hyderabad Municipal Corporation Act, 1955
459. Opportunity for stating objections.
- The Commissioner shall issue a notice under subsections (1) and (2) of section 456, sub-section (1) of 457 or sub-section (1) of section 458, after giving the owner or occupier, as the case may be, a reasonable opportunity of stating any objection and adducing evidence, if any, and after being satisfied that the objection which is raised is invalid or insufficient.
