Section 686 in Greater Hyderabad Municipal Corporation Act, 1955
686. Savings in respect of certain provisions of [the Telangana Land Revenue Act] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.].
- Notwithstanding the provisions of sections 50, 57, 61 and 62 of [the Telangana Land Revenue Act, 1317 F (Act VIII of 1317 F).] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.]-(i)the use of any land for any purpose to which it may lawfully be put under the provisions of this Act, shall not be prohibited;(ii)it shall be sufficient for any occupant of land assessed or held for the purpose of agriculture to show to the satisfaction of the Collector that he has complied with all the requirements of this Act and of the rules, regulations and bye-laws to entitle such occupant to permission under section 61 of the said Land Revenue Act subject to the condition of the payment of altered assessment and fine, if any, for the use of his holding or part thereof for any purpose unconnected with agriculture.
