Section 217(1) in Andhra Pradesh Municipalities Act, 1965
(1)If the Commissioner finds that the work--(a)is otherwise than in accordance with the plans or specifications which have been approved; or(b)contravenes any of the provisions of this Act or any bye-law, rule, order of declaration made thereunder he may, by notice, require the owner of the building within a period stated either--(i)to make such alterations as may be specified in the said notice with the object of bringing the work into conformity with the said plans or provisions; or(ii)to show cause why alteration should not be made.
