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[Cites 0, Cited by 8] [Section 217] [Entire Act]

State of Andhra Pradesh - Subsection

Section 217(3) in Andhra Pradesh Municipalities Act, 1965

(3)If the owner shows cause as aforesaid, the Commissioner shall by an order cancel the notice issued under sub-section (1), or confirm the same subject to such modifications as it may think fit.