Section 89(11) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(11)Where no appeal has been preferred against an order made by the Metropolitan Commissioner / Vice-Chairperson under subsection (3) or where an order under that sub-section has been confirmed on appeal, whether with or without modification, the person against whom the order has been made shall comply with the order within the period specified therein, or as the case may be, within the period, if any, fixed by the Tribunal on appeal, and on the failure of such person to comply with the order within such period, the Metropolitan Commissioner / Vice-Chairperson may himself cause the building or the work to which the order relates to be demolished and the expenses of such demolition shall be recoverable from such person as an arrear of property tax under the Act.
