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State of Andhra Pradesh - Section

Section 292 in Andhra Pradesh Municipalities Act, 1965

292. Prohibition of use of public place or sides of public street as cart-stands, etc.

- Where a council has provided a public landing place, halting place or cart-stand, the Commissioner may prohibit the use for the same purpose by any person within such distance thereof, as may be determined by the council, or any public place or the sides of any public street.