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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Andhra Pradesh - Subsection

Section 33(1)(iii) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002

(iii)Any unauthorized Tobacco barn running without a license from Tobacco Board is liable for demolition. In the alternative in consultation with Tobacco Board a fine of Rs. 30,000/- per annum may be imposed on unauthorized Tobacco bams which is recoverable under Revenue Recovery Act.