Section 419 in Greater Hyderabad Municipal Corporation Act, 1955
419. Buildings at corners of streets.
(1)The Commissioner may with the approval of the Standing Committee, require by written order the corner of any building which has already been erected or which is to be newly erected or which is to be re-erected or repaired and which is situated at the junction of two or more streets to be rounded or splayed off to such height and in such manner as he may determine and may also in such order impose such conditions as he deems necessary as to the construction of a compound wall or fence or hedge or any other structure whatsoever or the planting or retention of any tree on the premises appurtenant to such building.(2)Compensation shall be paid by the Commissioner for any loss or damage caused by the issue of an order under sub-section (1).Sky-signs and Advertisements.
