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[Cites 0, Cited by 0] [Section 264(6)] [Section 264] [Entire Act]

State of Andhra Pradesh - Subsection

Section 264(6)(a) in Andhra Pradesh Municipalities Act, 1965

(a)shall, in regard to the replacement of machinery, the levy of fees, the conditions to be observed and the like, be subject to such restrictions and control as may be prescribed; and