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

State of Andhra Pradesh - Subsection

Section 99(6) in Andhra Pradesh Panchayat Raj Act, 1994

(6)On the expiry of any period for which a licence has been granted under this Section the Executive Authority may without notice, cause any projection or construction put up under sub-Section (2) to be removed, and the cost of so doing shall be recoverable, in the manner hereinafter provided from the person to whom the licence was granted.