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[Cites 0, Cited by 0] [Section 303] [Entire Act]

State of Andhra Pradesh - Subsection

Section 303(2) in Andhra Pradesh Municipalities Act, 1965

(2)Notice that such place has been registered, licenced or provided as aforesaid shall be affixed in English and in the main language of the district in some conspicuous place at or near the entrance to the burial or burning ground or other place as aforesaid.