Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 12 in Andhra Pradesh Works of Licensees Rules, 2007 12. Manner of restoration of property affected by such works and maintenance thereof. - The licensee shall carry out the restoration of property affected by works and undertake necessary maintenance thereof for one month.
