Section 432 in Greater Hyderabad Municipal Corporation Act, 1955
432. Effect of noncompliance with requisition made under section 429 or section 431.
- If any requisition made under section 429 or 431 is not complied with, the notice given under section 428 shall be deemed not to have been given.Notices regarding Execution of Works not amounting to the Erection of a building.
