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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(2) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(2)The Inspecting Officer shall issue a Notice in Form No. 12 to the owner or occupier of such building or premises directing him to undertake such measures as may be specified in the Notice within 30 days.