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[Cites 0, Cited by 0] [Section 86(3)] [Section 86] [Entire Act]

State of Andhra Pradesh - Subsection

Section 86(3)(b) in Andhra Pradesh Panchayat Raj Act, 1994

(b)postpone the grant of licence, until objections, if any, to the site, considered reasonable by the Gram Panchayat have been removed or any particulars called for by it have been furnished.