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[Cites 0, Cited by 0] [Section 205(1)] [Section 205] [Entire Act]

State of Andhra Pradesh - Subsection

Section 205(1)(c) in Andhra Pradesh Municipalities Act, 1965

(c)that in any streets, portions of streets or localities specified in the notice, the construction of shops, warehouses, factories, huts or buildings of a specified architectural character, or buildings destined for particular uses, will not be allowed without the special permission of the council.