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[Cites 0, Cited by 0] [Section 187] [Entire Act]

State of Andhra Pradesh - Subsection

Section 187(2) in Andhra Pradesh Municipalities Act, 1965

(2)Where such work is not carried out within the time specified in the notice, the Commissioner may, if he thinks fit, execute it and the expenses incurred therefor as determined by him shall be paid by the owner.