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[Cites 0, Cited by 0] [Section 272] [Entire Act]

State of Andhra Pradesh - Subsection

Section 272(3) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(3)Where the property is immovable property situated within the limits of a Municipality, affidavit stating the Municipal tax if any, due on the property sought to be sold, and the affidavit shall be accompanied by a certificate from the municipality showing the particulars of tax due; and