Section 438(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)The person who gave the notice concerning any such building or work may proceed with the same, subject to the terms specified as aforesaid but not otherwise, at any time within one year from the date of receipt by him under sub-section (1) of the written notice in this behalf, but not so as to contravene any of the provisions of this Act or any byelaw made thereunder.
