Section 19(3) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
(3)[If] [Substituted For the original by Sub-section section 16 (ii) by section 16 (i) of Madras Act II of 1930.] the owner fails to show cause to the satisfaction of the responsible authority, the responsible authority may confirm the order granting such further period as it may deem fit, to execute the work and such order shall be communicated to and be binding on the owner and may be enforced. The expenses of enforcement may be recovered in the prescribed manner. An appeal shall lie to the [State Government] [The Words 'Provincial Government' were Substituted For the words 'Local Government' by the A.O. 1937 and the word 'State ' Was Substituted For 'Provincial by the A. 1950.] against the order of the responsible authority and their decision shall be final).
