Section 433 in Greater Hyderabad Municipal Corporation Act, 1955
433. Notice to be given to the Commissioner of intention to make additions, etc., to buildings.
- Every person who shall intend-(a)to make any addition to a building; or(b)to make any alteration or repairs to a building; not being a frame-building, involving the removal or re-erection of any external or party-wall thereof or of any wall which supports the roof thereof, to an extent exceeding one-half of such wall above the plinth level, such half to be measured in superficial feet; or(c)to make any alteration or repairs to a framebuilding, involving the removal or re-erection of more than one-half of the posts in any such wall thereof as aforesaid or involving the removal or re-erection of any such wall thereof as aforesaid to an extent exceeding one-half of such wall above the plinth level, such half to be measured in superficial feet; or(d)to make any alteration in a building involving:-(i)the sub-division of any room in such building so as to convert the same into two or more separate rooms;(ii)the conversion of any passage or space in such building into a room or rooms; or(e)to remove or reconstruct any portion of a building abutting on a street which stands within the regular line of such street; Shall give to the Commissioner in a form obtained for the purpose under section 435 notice of his intention, specifying the portion of the building in which such work is to be executed, the nature and extent of the intended work, the particular part or parts, if any, of such work which is or are intended to be used for human habitation and the name of the person whom he intends to employ to supervise its execution.
