Section 444(j) in Greater Hyderabad Municipal Corporation Act, 1955
(j)Huts or sheds or ranges or blocks of huts or sheds, whether the same are to be used as dwellings or stables or for any other purpose, shall be built, if the Commissioner thinks fit so to require -(i)so that they may stand in regular lines, with a free passage or way in front of and between every two lines of such width as the Commissioner thinks proper for ventilation and for facilitating, scavenging;and(ii)with such and so many privies, latrines or urinals and such means of drainage as the Commissioner deems necessary;and(iii)at such a level as will suffice for the means of drainage required by the Commissioner.
