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[Cites 0, Cited by 0] [Section 264(3)] [Section 264] [Entire Act]

State of Andhra Pradesh - Subsection

Section 264(3)(b) in Andhra Pradesh Municipalities Act, 1965

(b)refuse permission, if it is of opinion that such construction, establishment or installation is objectionable by reason of the density of the population in the neighbourhood or that it is likely to cause a nuisance.