Section 454 in Greater Hyderabad Municipal Corporation Act, 1955
454. Enforcement of provisions concerning buildings and works.
- The Commissioner may, at any time, during the erection of a building or the execution of any such work as aforesaid, or at any time within three months after the completion thereof, by written notice specify any matter in respect of which the erection or re-erection of such building or the execution of such work may be in contravention of any provision of this Act or of any rule, or bye-law made thereunder, and require the person erecting or re-erecting or executing or who has erected or re-erected or executed such building or work is not at the time of the notice the owner thereof, the owner of such building or work to cause anything done contrary to any such provision, rule or byelaw to be amended or to do anything which by any such provision, rule, or bye-law may be required to be done but which has been omitted to be done.
