Section 452A in Greater Hyderabad Municipal Corporation Act, 1955
452A. [ Regularisation of violation of floor area of Non-High Rise Buildings. [Section 452-A inserted by Act No.9 of 2008.]
- Any contravention of section 452 in respect of Non-High Rise Buildings may be regularised by the Commissioner or any officer authorised by the Commissioner in this behalf to the extent of violated floor area made to the setbacks on each side of each floor except building line upto ten percent of the permissible setbacks, on payment of fine equivalent to one hundred percent of the value of the land as fixed by the Registration Department applicable at the time of regularisation in respect of violated floor area subject to the condition that sanctioned plan has already been obtained in each case.]
