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[Cites 0, Cited by 0] [Section 114(4)] [Section 114] [Entire Act]

State of Andhra Pradesh - Subsection

Section 114(4)(a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)The Government may, by notification published in the Andhra Pradesh Gazette, authorise the Executive Officer to levy tolls in the prescribed manner in respect of any road (including the ghat road leading to Tirumala from Tirupathi) which has been or shall hereafter, be constructed wholly or partly from the funds of the Tirumala Tirupathi Devasthanams and situated within the Tirumala Hills area as notified under sub-section (1), at such rates and for such period as may be specified in the notification.