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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Andhra Pradesh - Subsection

Section 94(2) in Andhra Pradesh Panchayat Raj Act, 1994

(2)If any work required under sub-Section (1) is not executed within the period specified in the notice the Executive Authority may himself cause such work to be carried out, and may recover the cost of such work or part thereof from the owner or occupier referred to in sub-Section (1) in the manner hereinafter provided.