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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Andhra Pradesh - Subsection

Section 33(2) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002

(2)In the case of unauthorized constructions, the District Panchayat Officer or his officers may take any of the above actions and issue suitable instructions to the executive Authority or any other body for necessary action against the unauthorised construction/layout, besides taking action on the Executive Authority for allowing such unauthorised developments.