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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Andhra Pradesh - Subsection

Section 59(1)(c) in Andhra Pradesh Municipalities Act, 1965

(c)the execution of such resolution, or order, the continuance in force of such licence or permission or the doing of such act is likely to cause financial loss to municipality, danger to human life, health or safety or is likely to lead to a riot or breach of peace or is against public interest.