Section 493 in Greater Hyderabad Municipal Corporation Act, 1955
493. Repair, cleansing and lime-washing of any building may be required.
- If it shall appear to the Commissioner necessary for sanitary reasons so to do, he may, by written notice, require the owner or occupier of any building so inspected to cause the same or some portion thereof to be repaired or lime-washed or otherwise cleansed, either externally or internally, or both externally and internally.
