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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Andhra Pradesh - Subsection

Section 125(a) in Andhra Pradesh Panchayat Raj Act, 1994

(a)the authority to whom application shall be made for a licence under that Act in respect of any place or building to be used exclusively for purposes other than the holding of cinematograph exhibitions and who may grant or refuse such licence shall be the Executive Authority, and