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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(1)(b) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

(b)to execute within a specified period any work which it is the owner's duty to execute under the scheme where the [responsible authority] [Substituted For the word 'Chairman' by section 16 (i) of Madras Act II of 1930.] is of opinion that delay in the execution of the work would prejudice the efficient operation of the scheme.