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[Cites 0, Cited by 0] [Section 370] [Entire Act]

State of Andhra Pradesh - Subsection

Section 370(a) in Andhra Pradesh Municipalities Act, 1965

(a)take, or withdraw from, proceedings against any person who commits--
(i)any offence against this Act, rules, bye-laws or regulations;
(ii)any offence which affects or is likely to affect any property or interest of the council or the due administration of this Act;
(iii)any nuisance whatsoever;