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[Cites 0, Cited by 0] [Section 193] [Entire Act]

State of Andhra Pradesh - Subsection

Section 193(4) in Andhra Pradesh Municipalities Act, 1965

(4)But neither a licence under sub-section (1) nor a lease under sub-section (3) shall be granted if the projection, construction or occupation is likely to be injurious to health or cause public inconvenience or otherwise materially interfere with the use of the road as such.