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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(1) in Andhra Pradesh Municipalities (Check-Measurement of Works) Rules, 1972

(1)Besides the list and intimation referred to in the above rules the overseer, supervisor or engineer shall, within a week after recording the measurements bring to the notice of the check measuring officer cases where in prompt check measurement of part done work is necessary such as foundations and other works of deface able nature.