Section 127(6) in Andhra Pradesh Panchayat Raj Act, 1994
(6)When any licence or permission is suspended or revoked or when the period for which its was granted, or within which application for renewal should be made has expired, whichever expires later, the grantee shall for all purposes of this Act, or any rule or bye-law made under this Act, be deemed to be without a licence or permission, until the order suspending or revoking the licence or permission is cancelled or subject to sub-Section (11) until the licence or permission is renewed as the case may be.
