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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(1) in The Andhra Pradesh Objectionable Performances Prohibition Act, 1956

(1)The District Collector may, if he is satisfied that any performance conducted or about to be conducted is an objectionable performance likely to lead to breach of peace; by order, stating the grounds on which he considers the performance objectionable, prohibit the performance.