Section 263(1) in Andhra Pradesh Municipalities Act, 1965
(1)The council may publish a notification in the prescribed manner that no place within municipal limits or at a distance within three kilometres of such limits shall be used for any one or more of the purposes specified in Schedule IV without the licence of the Commissioner and except in accordance with the conditions specified therein:Provided that no notification shall take effect--(a)until sixty days from the date of publication: and(b)except with the previous sanction of the Government in any area outside the municipal limits.
