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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Andhra Pradesh - Subsection

Section 65(e) in Andhra Pradesh Panchayat Raj Act, 1994

(e)if any addition or alteration be made to or in the building, wall or structure upon or over which the advertisement is erected, exhibited, fixed or retained, if such addition or alteration involves the disturbance of the advertisement, or any part thereof; and