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[Cites 0, Cited by 17] [Section 228] [Entire Act]

State of Andhra Pradesh - Subsection

Section 228(2) in Andhra Pradesh Municipalities Act, 1965

(2)The said officer shall serve a copy of the provisional order made under sub-section (1) on the owner of the building or well, together with a notice requiring him to show cause within a reasonable time to be named in such notice why the order should not be confirmed.