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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(5) in Andhra Pradesh Urban Areas (Development) Act, 1975

(5)Any person failing to comply with an order under sub-section (1) or, as the case may be, under sub-section (3), shall be punished with fine which may extend to two hundred rupees for every day during which the non-compliance continues after the service of the order.