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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Andhra Pradesh - Subsection

Section 99(2) in Andhra Pradesh Panchayat Raj Act, 1994

(2)The Executive Authority may grant a licence, subject to such conditions and restrictions as he may think fit for the temporary erection of pandal and other structures in a public road vested in such Gram Panchayat; or in any other public place the control of which is vested in such Gram Panchayat.