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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(2) in Andhra Pradesh Municipalities (Advertisement Tax) Rules, 1967

(2)The Municipal Council shall not be responsible for the safety of any advertisement displayed on any public street or land. No suit or claim for damages shall lie against the Municipal Council for any loss or damage to and such advertisement or on account of loss damage caused to a third party by such advertisement of sky-sign.