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[Cites 0, Cited by 0] [Section 233] [Entire Act]

State of Andhra Pradesh - Subsection

Section 233(2) in Andhra Pradesh Municipalities Act, 1965

(2)If immediate action is necessary, he shall, before giving such notice or before the period of notice expires, himself take such temporary measures a she thinks fit to prevent danger and the cost of doing so, shall be recoverable from the owner in the manner provided in Section 364.