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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Andhra Pradesh - Subsection

Section 53(2)(a) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

(a)all properties, funds and dues which are vested in or realizable by the trust and the chairman, respectively, shall vest in and be realizable by the, municipal council and the Chairman of the council, respectively and