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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Andhra Pradesh - Subsection

Section 103(2) in Andhra Pradesh Panchayat Raj Act, 1994

(2)The Executive Authority may, by notice require any person on whom a penalty is or may be imposed under sub-Section (1) to vacate such land and to remove any building or other construction or anything deposited on it.