Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 260] [Entire Act] State of Andhra Pradesh - Subsection Section 260(2) in Andhra Pradesh Municipalities Act, 1965 (2)The municipal health officer may, by an order and under such restrictions and regulations as he thinks fit, grant or refuse to grant such licence.
