Section 490 in Greater Hyderabad Municipal Corporation Act, 1955
490. Contract with owner or occupier for removal of rubbish or filth.
- The Commissioner may contract with the owner Contract or occupier of any premises to remove rubbish or filth from such premises on such terms as to time and period of removal and other matters as may seem suitable to the Commissioner, and on payment of fees at such rate as the Corporation may determine.
