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[Cites 0, Cited by 0] [Section 289] [Entire Act]

State of Andhra Pradesh - Subsection

Section 289(2) in Andhra Pradesh Municipalities Act, 1965

(2)The Commissioner may farm out the collection of fees for licences leviable under sub-section (1) for any period not exceeding one year at a time on such terms and conditions as may be determined by the Council.