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State of Andhra Pradesh - Section

Section 22 in Andhra Pradesh Panchayat Raj (Auction of sand in the water courses vesting in Gram Panchayat) Rules, 2000

22. Temporary permits.

- In the case of areas which are not leased out by sealed tender-cum-public auction, the District Committee shall make alternative arrangement for quarrying sand by issuing temporary permits through the District Panchayat Officers for a period not exceeding