Section 32A in Andhra Pradesh Prohibition Act, 1995
32A. Transitional Provision.
- 1. Notwithstanding any thing contained in the Andhra Pradesh Prohibition Act 1995, the Andhra Pradesh liquor (issue of permit and licence rules 1995, the Indian Contract Act 1872 or the terms and conditions any agreement entered into with the licencing authority under this Act, or under the said rules for grant of such permits and licences on health grounds on the recommendations of the notified medical authorities specified under the said rules shall stand cancelled in public interest, and accordingly no suit or other proceedings shall be entertained or continued in any court against such permitting or licencing authority or any person or any authority what so ever for the enforcement of any terms and conditions of such permit or licence so terminated or for any damages or compensation on the ground that any loss is sustained by the termination thereof before its expiry.
