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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49(2) in Andhra Pradesh Urban Areas (Development) Act, 1975

(2)No prosecution for any offence for failure to comply with the order of the officer referred to in sub-section (3) of Section 43 and punishable under sub-section (5) of that section shall be instituted except with the previous sanction of the Director of Town Planning or any officer authorised by him in this behalf.