Section 462A(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)The State Government shall appoint a Municipal Building Tribunal or Tribunals (hereinafter referred to in this section as 'the Tribunal') to hear and decide appeals arising out of matters referred to in section 452 or section 461-A and to adjudicate the offences relating to contravention of provisions of the Act mentioned in Schedule-U and Schedule-V in respect of Chapter-XII, namely Building Regulations under sections 596 and 597 in accordance with such procedure, and to realize such fees or fines in connection with such appeals as may be prescribed.
