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[Cites 0, Cited by 0] [Section 237(1)] [Section 237] [Entire Act]

State of Andhra Pradesh - Subsection

Section 237(1)(b) in Andhra Pradesh Municipalities Act, 1965

(b)any land on which water may at any time accumulate, is or is likely to become a breeding place of mosquitoes or in any other respect a nuisance, the said officer may by notice require the owner or person having control thereof to fill up, cover over, weed and stock with larvicidal fish, or petrolize in such manner and with such materials as the said officer shall direct or to take such action for removing or abating the nuisance as the said officer shall direct.