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[Cites 0, Cited by 0] [Section 345(1)] [Section 345] [Entire Act]

State of Andhra Pradesh - Subsection

Section 345(1)(a) in Andhra Pradesh Municipalities Act, 1965

(a)any notice issued or other action taken or proposed to be taken by the Chairperson, Commissioner, municipal health officer or any other officer of the municipality--
(i)under Sections 140, 150, 157 to 161 (both inclusive) sub-sections (1) and (3) of Section 217, Sub-section (3) of Section 228, Subsection (1) of Section 231, sub-section (1) of section 232, Sub-section (1) of Section 237 and Sections 239, 250, 261 and 262;
(ii)under any bye-law concerning house drainage and the connection of house drains with municipal drains or connections with municipal water supply or lighting mains; or