Section 278A(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)It shall be the duty and responsibility of the Commissioner to place before the Standing Committee, a list of arrears due to the Corporation under this Act which, if no action is taken within the period specified in sub-section (1), are likely to be time-barred, at least one year before the expiry of the said period stating the reasons for the delay in the recovery of such amount and requesting for the instructions or directions of the Standing Committee in regard to the recovery of such arrears:Provided that the Standing Committee shall not take any action to cause financial loss to the Corporation in this matter.]
