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[Cites 0, Cited by 0] [Section 94(1)] [Section 94] [Entire Act]

State of Andhra Pradesh - Subsection

Section 94(1)(d) in Andhra Pradesh Panchayat Raj Act, 1994

(d)where any land or building contains a well, pool, ditch, pond, tank or any drain, filth or stagnant water which is injurious to health or offensive to the neighbourhood or is otherwise a source of nuisance, to cause the same to be filled up, cleansed or deepened or to cause the water to be removed therefrom or drained off or to take such other action as may be deemed necessary by the Executive Authority;