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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Andhra Pradesh - Subsection

Section 126(3) in Andhra Pradesh Panchayat Raj Act, 1994

(3)When a number has been affixed, the owner of the building shall be bound to maintain such number and to replace it if removed or defaced, and if he fails to do so, the prescribed authority may, by notice require him to replace it.