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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Andhra Pradesh - Subsection

Section 95(2) in Andhra Pradesh Municipalities Act, 1965

(2)For the purpose aforesaid the Commissioner or Valuation Officer or any other person authorised by them in this behalf may enter, inspect, survey and measure such building or land after giving reasonable notice to the owner or occupier.