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 23] [Entire Act] State of Andhra Pradesh - Subsection Section 23(2) in Andhra Pradesh Water, Land And Trees Rules, 2004 (2)The sand leaseholders shall not carry out quarrying within 500 m. of any existing structure such as bridges, dams, weirs or any other cross drainage structure.
