Section 435(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)There shall be printed on the reverse of every such form of notice, or on a separate paper supplied without extra charge therewith, a copy of sections 428, 429, 430, 431, 432, 433, 434, 436, 437, 438, 440, 444, 445, 446, 447, 448 and 449 and of all bye-laws made under sub-sections (9), (12) and (13) of section 586 at the time in force.Commencement of work.
