Section 440 in Greater Hyderabad Municipal Corporation Act, 1955
440. When work may be commenced.
(1)No person shall commence to erect or re-erect any building or to execute any such work as is described in section 428-(a)until he has given notice of his intention as hereinbefore required to erect or re-erect such building or execute such work and the Commissioner has either intimated his approval of such building or work or failed to intimate his disapproval thereof within the period specified in this behalf in section 437 or 438;(b)until he has given notice to the City Engineer of the proposed date of commencement. Where the commencement does not take place within seven clear days of the date so notified, the notice shall be deemed not to have been given;(c)after the expiry of the period of one year specified in sections 437 and 438 respectively, for proceeding with the same.(2)If a person, who is entitled under sections 437 and 438 to proceed with any building or work, fails so to do within the period of one year specified in the said sections, respectively for proceeding with the same he may at any subsequent time give a fresh notice of his intention to erect or re-erect such building or execute such work, and thereupon the provisions hereinbefore contained shall apply as if such fresh notice were a first notice of such person's intention.
