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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(2)(b) in Andhra Pradesh Municipalities (Check-Measurement of Works) Rules, 1972

(b)In the case of works other than those mentioned in clause (a) and in the case of any work of a special nature in respect of which the Commissioner considers that technical assistance is necessary the check-measurement shall be done by an Executive Engineer or under his orders, by an Assistant Engineer concerned of the Public Health Department.