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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(2) in Andhra Pradesh Municipalities (Licences For Projections and Lease of Road Sides and Street Margins) Rules, 1969

(2)that an annual fee shall, if levied, be paid to the Secretary in advance so long as the licence is in force and that in default of payment of such fee, the licence is liable to be cancelled.