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[Cites 0, Cited by 0] [Section 243] [Entire Act]

State of Andhra Pradesh - Subsection

Section 243(1) in Andhra Pradesh Municipalities Act, 1965

(1)The council may construct or provide and maintain public wash-houses or places for the washing of clothes, and may require the payment of such rents and fees for the use of any such wash-house or place as it may determine.