Section 217 in Andhra Pradesh Municipalities Act, 1965
217. Power to require alteration of work.
(1)If the Commissioner finds that the work--(a)is otherwise than in accordance with the plans or specifications which have been approved; or(b)contravenes any of the provisions of this Act or any bye-law, rule, order of declaration made thereunder he may, by notice, require the owner of the building within a period stated either--(i)to make such alterations as may be specified in the said notice with the object of bringing the work into conformity with the said plans or provisions; or(ii)to show cause why alteration should not be made.(2)If the owner does not show cause as aforesaid, he shall be bound to make the alterations specified in such notice.(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.
