Section 301(3) in Andhra Pradesh Municipalities Act, 1965
(3)On receipt of the application, the council shall cause a notice to be given inviting objections or suggestions from the public within a period of thirty days from the date of such notice. The council may, after considering the objections or suggestions received, if any,--(a)grant or refuse a licence; or(b)postpone the grant of a licence until objections to the site have been removed or any particulars called for by it have been furnished.
