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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(1) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(1)Every person having any claim against the Municipal Fund shall present a bill at the municipal office. Wherever possible, such bills shall be in the Form provided for the purpose and the claimant shall date and sign the same and stamp it when necessary.