Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 345(1)] [Section 345] [Entire Act] State of Andhra Pradesh - Subsection Section 345(1)(d) in Andhra Pradesh Municipalities Act, 1965 (d)any other order of the Commissioner, municipal health officer or any other officer of the municipality that may be made appealable by rules under Section 326.