Section 223 in Greater Hyderabad Municipal Corporation Act, 1955
223. Hearing of complaint.
(1)At the time and place so fixed, the Commissioner shall investigate and dispose of the complaint in the presence of the complainant, if he shall appear, and if not, in his absence.(2)For reasonable cause to be recorded, the Commissioner may, from time to time, adjourn the investigation.(3)When the complaint is disposed of, the result thereof shall be noted in the book of complaints kept under section 222 and necessary amendments, if any shall be made in accordance with such result, in the assessment book.
