Section 504A in Greater Hyderabad Municipal Corporation Act, 1955
504A. [ Regulation or prohibition of certain kinds of cultivation. [Inserted by Act No.27 of 1984.]
- The Commissioner may, on the report of the Medical Officer of Health that the cultivation of any description of crop, or the use of any kind of manure, or the irrigation of land in any place within the limits of the city is injurious to the public health, by public notice, regulate or prohibit the cultivation, use of manure, or irrigation so reported to be injurious:Provided that when such cultivation or irrigation has been practiced during the five years preceding the date of such public notice, with such continuity as the ordinary course of husbandry admits of, compensation shall be paid from the municipal fund to all persons interested, for any damage caused to them by absolute prohibition.]
