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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(1)(ii) in Andhra Pradesh Urban Areas (Development) Act, 1975

(ii)in relation to any other area specified in sub-section (7) of Section 13 within the local limits of a local authority, the competent authority thereof, may in addition to any prosecution that may be instituted under this Act, make an order requiring the development to be discontinued on and from the date of the service of the order, and such order shall be complied with accordingly.