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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Andhra Pradesh - Subsection

Section 64(2) in Andhra Pradesh Panchayat Raj Act, 1994

(2)The Executive Authority shall not grant such permission, if-
(i)the advertisement contravened any bye-law made by the Gram Panchayat under Section 270;
(ii)the tax, if any, due in respect of the advertisement has not been paid.