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[Cites 0, Cited by 0] [Section 133] [Entire Act]

State of Andhra Pradesh - Subsection

Section 133(2) in Andhra Pradesh Municipalities Act, 1965

(2)The Government may, by notification in the Andhra Pradesh Gazette, limit or define such control or may assume the administration of any public source of water-supply and public land adjacent and appertaining thereto after consulting the council and giving due regard to its objections, if any.