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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Andhra Pradesh - Subsection

Section 42(7) in Andhra Pradesh Urban Areas (Development) Act, 1975

(7)In their section, and in Section 43, "Competent Authority" in relation to a local authority means any authority or office of that local authority empowered or authorised to order demolition of buildings or stoppage of building operations contained in any other law for the time being in force.