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[Cites 0, Cited by 2] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(1) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

(1)Where in pursuance of section 3, the Government notify any area comprised within the local limits of the jurisdiction of a municipality or other local authority, no such municipality or other local authority shall levy any fees on any notified agricultural produce, livestock or products of livestock purchased or sold in the notified area.