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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Andhra Pradesh - Subsection

Section 99(4) in Andhra Pradesh Panchayat Raj Act, 1994

(4)But neither a licence under sub-Section (1) nor a lease under sub-Section (3) shall be granted if the projection, construction or occupation, as the case may be, is likely to be injurious to health or cause public inconvenience or otherwise materially interfere with the use of the road as such.