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[Cites 0, Cited by 0] [Section 144(1)] [Section 144] [Entire Act]

State of Andhra Pradesh - Subsection

Section 144(1)(f) in Andhra Pradesh Municipalities Act, 1965

(f)the occupier refuses to admit the Commissioner or the person authorised into premises which he proposes to enter for the purpose of executing any work or of placing or removing any apparatus or of making any examination or inquiry in connection with the water supply, or prevents the Commissioner or the person authorised from doing such work, placing or removing such apparatus or making such examination or inquiry;