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[Cites 0, Cited by 0] [Section 330] [Entire Act]

State of Andhra Pradesh - Subsection

Section 330(11) in Andhra Pradesh Municipalities Act, 1965

(11)for the regulation of the use of parks, gardens, and other public or municipal places and institutions, but not including the regulation of traffic therein, the reservation thereof for particular kinds of traffic, or the closing thereof or parts thereof to traffic;