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[Cites 0, Cited by 0] [Section 28C] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28C(1) in Andhra Pradesh Municipalities Act, 1965

(1)Any person remaining in possession of any requisitioned premises in contravention of any order made under 28 may be summarily evicted from the premises by any officer empowered by the Government in this behalf.