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[Cites 0, Cited by 1] [Section 231] [Entire Act]

State of Andhra Pradesh - Subsection

Section 231(1) in Andhra Pradesh Municipalities Act, 1965

(1)If any structure appears to the Commissioner to be in a ruinous state and dangerous to the passersby or to the occupiers of neighbouring structures, he may by notice require the owner or occupier to fence off, take down, secure or repair such structures so as to prevent any danger therefrom.