Section 455AA in Greater Hyderabad Municipal Corporation Act, 1955
455AA. Regulation and penalisation of construction of buildings in deviation of sanctioned plan.
- Notwithstanding anything in the Act, the Municipal Commissioner may regulate and penalise the constructions of buildings, made by the owner, or by an individual as the case may be, unauthorisedly or in deviation of the sanctioned plan [as on 28/10/2015] [Substituted by Act No.5 of 2016.] as a one time measure, as per the procedure and by levying such penal amount as may be prescribed and upon payment of such amount all pending or contemplated proceedings and action of enforcement shall be deemed to have been withdrawn and the competent authority shall issue necessary Occupancy Certificate to the owner or the individual as the case may be.]Dangerous Structures.
