Section 398 in Greater Hyderabad Municipal Corporation Act, 1955
398. Power to require removal or alterations of projections, etc., made before the coming into force of this Act.
- If any such structure or fixture as is described in subsection (1) of 397 has been erected, set up, added to, or placed against or in front of any premises at any time before the coming into force of this Act the Commissioner may give notice as aforesaid to the owner or occupier of the said premises:Provided that if in any such case the structure or fixture was lawfully erected, setup, added to or placed compensation shall be paid by the Commissioner to every person who sustains loss or damage by the removal or alteration thereof.
