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[Cites 0, Cited by 0] [Section 228(1)] [Section 228] [Entire Act]

State of Andhra Pradesh - Subsection

Section 228(1)(c) in Andhra Pradesh Municipalities Act, 1965

(c)is being carried on, or has been completed, in breach of any of the provisions of this Act or of any rule or bye-law made under this Act or of any direction or requisition lawfully given or made under this Act or such rules or bye laws; or