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

State of Andhra Pradesh - Subsection

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

(b)that a block or group of buildings is, for any of the said reasons or by reason of the manner in which the buildings are crowded together, attended with such risk as aforesaid, he may, by notice, require the owners or occupiers of such buildings or portions of buildings, or at his option, the owners of the land occupied by such buildings or portions of buildings, to execute such works or to take such measures as he may deem necessary for the prevention of such danger.