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

State of Andhra Pradesh - Subsection

Section 18(1) in Andhra Pradesh Municipalities (Advertisement Tax) Rules, 1967

(1)The Commissioner or any other officer authorised by him may remove any advertisement or sky-sign which, in his opinion has been displayed in contravention of the provisions of the Act, rules or bye-laws made thereunder.