Section 18(3) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(3)Where the underpinning or strengthening was executed in connection with,-(a)the carrying out of the works upon the land where any building is situated; or(b)the construction or operation of tramway system,the tramway operator may at any time, after underpinning or strengthening of such building is completed and before the expiration of a period of twelve months therefrom, -(i)in a case referred to in Clause (a) above, from the date of completion of such works; and(ii)in a case referred to in Clause (b) above, from the date on which traffic was opened in the tramway system;enter upon and survey such building and do such further underpinning or strengthening thereon, as it may deem necessary:Provided that nothing shall prevent the tramway operator from undertaking the work of underpinning or strengthening of a building any number of times, provided it does so in compliance with sub-sections (1) and (2).
