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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(1)(b) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002

(b)Executive Authority shall require owner to take suitable actions including demolition of unauthorized works and in case of non compliance it shall enforce;