Section 461(4) in Greater Hyderabad Municipal Corporation Act, 1955
(4)[ Notwithstanding anything contained in the Act, any person who, whether at his own instance or at the instance of any other person or any body including a department of the Government undertakes or carries out construction or development of any land in contravention of the statutory master plan or without permission, approval or sanction or in contravention of any condition subject to which such permission, approval or sanction has been granted shall be punished with imprisonment for a term which may extend to three years, [or with fine which shall be levied as provided in Schedules (U) and (V) of the Act read with section 596 of the Act.] [Inserted by Act No.6 of 2008.]]
