Section 250(1)(a) in Andhra Pradesh Municipalities Act, 1965

[Cites 0, Cited by 0] [Section 250(1)] [Section 250] [Entire Act]

State of Andhra Pradesh - Subsection

Section 250(1)(a) in Andhra Pradesh Municipalities Act, 1965

(a)that any building or portion thereof is, by reason of its having no plinth, or having a plinth of insufficient height or by reason of the want of proper drainage or ventilation or by reason of the impracticability of cleansing, attended with danger of disease to the occupier thereof or to the inhabitants of the neighbourhood, or is, for any reason, likely to endanger the public health or safety, or

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State of Andhra Pradesh - Subsection

Section 250(1)(a) in Andhra Pradesh Municipalities Act, 1965