Section 444(a) in Greater Hyderabad Municipal Corporation Act, 1955
(a)The erection of any such building on either side of a new street may be disapproved by the Commissioner, unless and until such new street has been levelled, metalled or paved, sewered and drained to the satisfaction of the Commissioner [and the drainage betterment charges as fixed by the Commissioner, from time to time, have been paid.] [Added by Act No.6 of 1984.]
