Section 392(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)No person shall sell, let, use or permit the use of any land whether undeveloped or partly developed for building or divide any such land into building plots, or make or layout any private street -(a)unless such person has given previous written notice of his intention as provided in section 388 nor until the expiration of sixty days from delivery of such directions, if any, as may have been fixed and determined under subsection (1) of section 391,(b)after the expiry of the period of one year specified in sub-section (2) of section 391,(c)unless such person gives written notice to the City Engineer of the date on which he proposes to proceed with any work he is entitled to carry out and commences such work within seven days of the date mentioned in the notice.
