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[Cites 0, Cited by 0] [Section 387] [Entire Act]

State of Andhra Pradesh - Subsection

Section 387(2) in Andhra Pradesh Municipalities Act, 1965

(2)The exercise of any powers delegated under Sub-section (1) shall be subject to such restrictions and conditions as may be prescribed or as may be specified in the notification and also to control and revision by the Government.