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[Cites 0, Cited by 0] [Section 3A(3)] [Section 3A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3A(3)(l) in Andhra Pradesh Municipalities (Advertisement Tax) Rules, 1967

(l)in the case where the lessee fail to pay the lease amount, the Municipal Commissioner may re-auction the right to collect fee, on the hoarding for the remaining period and in addition he may recover the loss if any sustained thereby from the Original lessee.