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State of Andhra Pradesh - Section

Section 280 in Andhra Pradesh Municipalities Act, 1965

280. Fee for licence.

- When a licence granted under Section 279 permits the levy of any fees of the nature specified in sub-section (2) of Section 277, a fee not exceeding fifteen per centum of the gross income of the owner from the market in the preceding year shall be charged by the Council for such licence.