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State of Andhra Pradesh - Section

Section 33 in ANDHRA PRADESH ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS RULES 1960

33. Cancellation of licence

The Director may, by order, cancel a licence granted under rule 32 if he is satisfied that any of its conditions has been violated:Provided that no licence shall be cancelled unless the licensee has been given a reasonable opportunity to make his objections.