Section 88 in Andhra Pradesh Panchayat Raj Act, 1994
88. A book to be kept of places registered, licensed or provided.
(1)A book shall be kept at the office of every Gram Panchayat in which the places registered, licensed or provided under Section 85, Section 86, Section 87 and all such places registered, licensed or provided before the commencement of this Act shall be recorded.(2)A notice in English and in the chief language of the village that such place has been registered, licensed or provided as aforesaid, shall be affixed at or near the entrance to such place conspicuously.
