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[Cites 0, Cited by 0] [Section 265] [Entire Act]

State of Andhra Pradesh - Subsection

Section 265(2) in Andhra Pradesh Municipalities Act, 1965

(2)In granting such permission, the council may impose such conditions as it may think proper as to the times at which the whistle or trumpet may be used, and it may revoke any such permission by giving a week's notice.