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[Cites 0, Cited by 0] [Section 330A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 330A(3) in Andhra Pradesh Municipalities Act, 1965

(3)If any provision of bye-laws made by the council is repugnant to any provision of a rule made under this section, the rule shall prevail, and the bye-laws, to the extent it is repugnant, be void.