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[Cites 0, Cited by 0] [Section 231] [Entire Act]

State of Andhra Pradesh - Subsection

Section 231(3) in Andhra Pradesh Municipalities Act, 1965

(3)If in the opinion of the Commissioner the said structure is imminently dangerous to the inmates thereof, he shall order the immediate evacuation thereof, and any person disobeying may be got removed with the help of any police officer.