Section 89(3) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(3)If the person mentioned in sub-section (1) fails to show cause to the satisfaction of the Metropolitan Commissioner / Vice-Chairperson, the Metropolitan Commissioner / Vice-Chairperson may confirm the order with such modification as he thinks fit and serve the Confirmation Order on such person and such order shall be binding on such person; and such person shall be liable for carrying out the orders of the Metropolitan Commissioner / Vice-Chairperson within the period specified in such confirmation order.
