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[Cites 0, Cited by 0] [Section 235] [Entire Act]

State of Andhra Pradesh - Subsection

Section 235(2) in Andhra Pradesh Municipalities Act, 1965

(2)The Commissioner may, by notice, require any person using any place for the storage for private use, of timber, firewood, other inflammable or combustible things to take special steps to guard against danger from fire.