Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 224] [Entire Act] State of Andhra Pradesh - Subsection Section 224(2) in Andhra Pradesh Municipalities Act, 1965 (2)that the application for permission does not contain the particulars or is not prepared in the manner required under rules or bye-laws;
