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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Andhra Pradesh - Subsection

Section 44(2)(k) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

(k)the securing of reasonable speed in the preparation or adoption of schemes by municipal council and the procedure to be followed for enabling the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] to act in the case of default or dilatoriness ( on the part of the municipal council or the responsible authority ) in making, adopting or executing a scheme and to recover from such council the expenses of such action;