Section 187(1) in Andhra Pradesh Municipalities Act, 1965
(1)Where any private street or road or part thereof, is not levelled, paved, metalled, flagged channelled, sewered, drained, conserved or lighted, or where in any street or road water supply mains are not laid, to the satisfaction of the Commissioner, he may, by notice, require the owner of the land which abuts on such street or road or part thereof to carry out any work specified in such notice within such time as is fixed therein.
