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[Cites 0, Cited by 3] [Entire Act]

State of Telangana - Section

Section 639 in Greater Hyderabad Municipal Corporation Act, 1955

639. Works, etc., which any person is required to execute may in certain cases be executed by the Commissioner at such person's cost.

(1)When any requisition or order is made, by written notice, by the Commissioner or by any municipal officer, empowered under section 119 in his behalf, under any section, sub-section or clause of this Act, mentioned in subsection (2), a reasonable period shall be specified in such notice for carrying such requisition or order into effect, and if, within the period so specified, such requisition or order or any portion of such requisition or order is not complied with, Commissioner may take such measures or cause such work to be executed or such thing to be done as shall, in his opinion, be necessary for giving due effect to the requisition or order so made; and, unless it is in this Act otherwise expressly provided, the expenses thereof shall be paid by the person or by any one of the persons to whom such requisition or order was addressed.
(2)The sections, sub-sections and clauses of this Act referred to in sub-section (1) are the following, namely:-
Section 300, sub-section (5).
,, 302    
,, 303    
,, 305, sub-section (1), clause (b).
,, 316, ,, (2).
,, 322, ,, (1).
,, 325    
,, 335    
,, 352, sub-section (2).
,, 353, ,, (5).
,, 354, ,, (3).
,, 355, ,, (1) & (2).
,, 359    
,, 394    
,, 397, sub-section (2).
,, 398    
Section 400    
,, 406    
,, 416    
,, 417, sub-section (2).
,, 418, ,, (1), clause (d).
,, 420, ,, (3).
,, 421, ,, (3).
,, 422, ,, (1).
,, 429, ,, (2).
,, 445, ,, (2).
,, 453    
,, 454    
,, 456    
,, 483, sub-sections (1), (2), (3) and (4)
,, 493    
,, 494    
,, 495    
,, 496    
,, 497    
,, 502    
,, 504    
,, 505, sub-section (2).
,, 508    
,, 509, sub-section (1).
,, 519, sub-section (1).
,, 532    
,, 554, sub-section (1).
(3)The Commissioner may take any measure, execute any work or cause anything to be done under this section, whether or not the person who has failed to comply with the requisition or order is liable to punishment or has been prosecuted or sentenced to any punishment for such failure.