Section 400 in Greater Hyderabad Municipal Corporation Act, 1955
400. Ground floor doors, etc., not to open outwards on street.
- The Commissioner may at any time, by written notice, require the owner of any premises on the ground floor of which any door, gate, bar or window opens out-wards upon a street, or upon any land required for the improvement of a street, in such manner as, in the opinion of the Commissioner to obstruct the safe or convenient passage of the public along such street, to have said door, gate, bar or window altered so as not to open outwards.
