Section 18(3) in Andhra Pradesh Public Libraries Act, 1960
(3)The Director may modify or cancel any bye-law made by a ZGS under sub-section (2);[Provided that before modifying or cancelling any bye-law, the Director shall give the ZGS concerned a reasonable opportunity to make its representations in the matter.] [Inserted by Andhra Pradesh Act No. 17 of 1964.]
