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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(2) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008

(2)The tramway operator shall give to the owner or occupier of such building at least ten days notice in writing before undertaking the work of underpinning or otherwise strengthening the building:Provided that where the tramway operator is satisfied that an emergency exists, no such notice shall be necessary.