Section 249 in Andhra Pradesh Municipalities Act, 1965
249. Lime quashing, cleaning, etc., of buildings.
- The municipal health officer, if it appears to him necessary for sanitary purposes so to do, may, by notice require the owner or occupier of any building to lime-wash or otherwise cleanse or disinfect the building inside and outside or cleanse or disinfect any article therein which is likely to retain infection, in the manner and within a period to be specified in the notice.
