[Cites 0, Cited by 0]
[Entire Act]
State of Andhra Pradesh - Section
Section 7B in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
7B. [ [Omitted by Act No. 14 of 2015, dated 8.10.2015.]
***]| 7B. [ Power to remove difficulties. [Inserted by Act No. 25 of 2005, dated 24.10.2005.]- If any difficulty arises in giving effect to the provisions of Section 7-A, the Government may, by order make such provisions, not inconsistent with the provisions of Section 7-A, as appear to them to be necessary or expedient for removing of the difficulty:Provided that no such order shall be made after a period of five years form the date of commencement of provisions of Section 7-A.] |