Section 374A in Greater Hyderabad Municipal Corporation Act, 1955
374A. [ Government's power to repair the public streets vested in the Municipal Corporation. [Inserted by Act No.11 of 1991.]
(1)Notwithstanding anything contained in this Act, it shall be competent for the Government or any other agency authorised by them in this behalf to exercise the powers of the Corporation and the Commissioner vested in them by or under this Act for the purpose of levelling, metalling, paving, channelling, widening or otherwise to carry out any repair to the public streets vested in the Corporation and also to lay new roads at their own expense in public interest.(2)For the purpose of enabling the Government or the agency authorised by them to undertake repairs under subsection (1), the public streets shall vest in the Government temporarily from a date to be notified by them in this behalf and thereupon it shall be competent for the Government to take over possession of the public streets from the said date. The public streets or any new roads laid under subsection (1) shall continue to vest in the Government until the notification is revoked and thereafter stand transferred to the Corporation.(3)It shall be the duty of the Corporation and the Commissioner to carry out any directions issued by the Government for the purpose of sub-sections (1) and (2).]
