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State of Andhra Pradesh - Section

Section 199 in Andhra Pradesh Municipalities Act, 1965

199. Clearing of debris of fallen houses etc., by occupier.

- If any obstruction is caused in any street by the fall of trees, structures or fences, the owner or occupier of the premises concerned shall, within twelve hours of the occurrence of such fall, or within such further period as the Commissioner may by notice allow, clear the street of such obstruction.