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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(2) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002

(2)In the case of unauthorised layouts, the District Panchayat Officer or his officers may take any of the above actions and issue suitable instructions to the Executive Authority or any other body for necessary action against the unauthorised layouts, besides taking action on the Executive Authority for allowing such unauthorized layout developments.