Section 333 in Greater Hyderabad Municipal Corporation Act, 1955
333. Power to open ground, etc., for purpose of such inspections and examinations.
- For the purpose of such inspections and examinations, the Commissioner may cause the ground or any portion of any drain or other work exterior to a building or with the approval of the Standing Committee, any portion of building which he shall think fit, to be opened, broken up or removed:Provided that in the prosecution of any such inspection and examination as little damage as can be, shall be done.
