Section 500(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)The owner of a building shall, within a period of fifteen days after receipt of written notice from the Commissioner, sign and give a certificate of the following particulars with respect to such building or any part thereof:-(a)the total number of rooms in the building,(b)the length, breadth and height of each room, and(c)the name of the person to whom he has let the building or each part of the building occupied as a separate tenement.
