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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Andhra Pradesh - Subsection

Section 89(4) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(4)If within the period specified in such confirmation order, the orders contained therein are not carried out by such person, the Metropolitan Commissioner / Vice-Chairperson may demolish such unauthorized construction or reconstruction or work and the expenses thereof shall be recoverable from the said person.