Section 382 in Andhra Pradesh Municipalities Act, 1965
382. Prohibition against obstruction of municipal authorities, employees and contractors.
- No person shall obstruct or molest the council, the Chairperson, any Member, the Commissioner or any other municipal officer or employee or any person employed by the council or any person with whom a contract has been entered into on behalf of the council, in the performance of their duty or of anything which they are empowered or required to do by virtue or in consequence of this Act or of any bye-law, rule, regulation or order made under it.
