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[Cites 0, Cited by 0] [Section 251] [Entire Act]

State of Andhra Pradesh - Subsection

Section 251(5) in Andhra Pradesh Municipalities Act, 1965

(5)If the owner undertakes to execute forthwith the works necessary to render the structure fit for human habitation and the municipal health officer considers that it can be so made fit, the council may postpone the execution of its decision for such time not exceeding six months as it thinks sufficient for the purpose of giving the owner an opportunity of executing the necessary works.