123. Government and Market Committees not to obtain licenses and permissions.
- Nothing in this Act or in any rule, bye-law or regulation made thereunder shall be construed as requiring the taking out of any license or the obtaining of any permission under this Act or any such rule, bye-law or regulation in respect of any place in the occupation or under the control of the State or Central Government or of a Mandal Praja Parishad or a Zilla Praja Parishad or of a Market Committee constituted under the Telangana (Agricultural Produce and Livestock) Markets Act, 1966, (Act 16 of 1966) or in respect of any property of the State or Central Government or of any property belonging to such Mandal Praja Parishad or Zilla Praja Parishad or Market Committee.
