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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Andhra Pradesh - Subsection

Section 154(1) in Andhra Pradesh Municipalities Act, 1965

(1)The Commissioner may by notice require the owner or occupier of any building or land adjoining a public street to construct culverts or drains-coverings over the side channels or ditches at the entrances to the said building or land.