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[Cites 0, Cited by 26] [Section 228] [Entire Act]

State of Andhra Pradesh - Subsection

Section 228(3) in Andhra Pradesh Municipalities Act, 1965

(3)If the owner fails to show cause to the satisfaction of the said officer, he may confirm the order with such modification as he thinks fit to make, and such order shall then be binding on the owner.