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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(2) in ANDHRA PRADESH ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS RULES 1960

(2)Every application for permission required under sub-section (1) of section shall be made to the Director in Form I at least three months before the date of the commencement of the construction or operation.