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[Cites 0, Cited by 0] [Section 228(1)] [Section 228] [Entire Act]

State of Andhra Pradesh - Subsection

Section 228(1)(a) in Andhra Pradesh Municipalities Act, 1965

(a)has been commenced without obtaining the permission of the Commissioner or the Chairperson as the case may be, or where an appeal has been made to the council, in contravention of any order passed by the council; or