Section 262 in Andhra Pradesh Municipalities Act, 1965
262. Power to direct discontinuance of use of buildings as stable, cattle-shed or cow-house.
- If any stable, cattle-shed or cow-house is not constructed or maintained in the manner required by or under this Act, the municipal health officer may, by notice, direct that the same shall be no longer used as a stable, cattleshed or cow-house. Every such notice shall state the grounds on which it proceeds.
