Section 393 in Greater Hyderabad Municipal Corporation Act, 1955
393. Renewal of notice of intention to carry out works not executed in pursuance of approval given under section 391.
- If a person who is entitled to proceed with any work under section 391 fails so to do within the period of one year specified therein he may at any time give fresh notice of his intention to execute such work and such notice shall be treated as a new notice under section 388.
