Section 90(10) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(10)Where no appeal has been preferred against an order made by the Metropolitan Commissioner / Vice-Chairperson under subsection (4) or where an order under that sub-section has been confirmed on appeal, whether with or without modification, the Metropolitan Commissioner / Vice-Chairperson shall take action to implement the order made under sub-section (4).
