Section 408 in Greater Hyderabad Municipal Corporation Act, 1955
408. Commissioner may permit booths, etc., to be erected on streets on festivals.
- With the concurrence of [the Chief City Magistrate] [Substituted for the words 'the Chief City Magistrate of Hyderabad or the District Magistrate of Secunderabad, as the case may be' by A.P. Act XXI of 1960.] the Commissioner may grant a written permission for the temporary erection of a booth and any other such structure on any street on occasions of ceremonies and festivals.Provisions concerning execution of works in or near to streets.
