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State of Andhra Pradesh - Section

Section 331 in Andhra Pradesh Municipalities Act, 1965

331. Power to give retrospective effect to certain bye-laws.

- Bye-laws with regard to the drainage of, and supply of water to, buildings and water-closets, earth-closets, privies, ash-pits and cess-pools in connection with buildings and the keeping of water-closets supplied with sufficient water for flushing may be made so as to affect buildings erected before passing of the bye-laws or this Act.