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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Andhra Pradesh - Subsection

Section 100(2) in Andhra Pradesh Panchayat Raj Act, 1994

(2)The Executive Authority or the person authorised by him as aforesaid may, by notice, require any person who has erected a building without such permission or in a manner contrary to or inconsistent with the terms of such permission to demolish the same.