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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1)(e) in Andhra Pradesh Municipalities (Check-Measurement of Works) Rules, 1972

(e)In the case of municipal works, the costs of which exceeds the technical sanctioning powers of Municipal Engineer, Grade-III or Municipal Supervisor, the works shall be checked-measured by the Assistant Engineer (Public Health) or Executive Engineer (Public Health) who has jurisdiction over the area.