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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(2) in Andhra Pradesh Land Encroachment Act, 1905

(2)All public roads and streets vested in any local authority shall, for the purposes of this Act, be deemed to be the property of Government.Explanation:- In this section, "high water mark" means the highest point reached by ordinary spring tides at any season of the year.