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[Cites 0, Cited by 0] [Section 206(1)] [Section 206] [Entire Act]

State of Andhra Pradesh - Subsection

Section 206(1)(ii) in Andhra Pradesh Panchayat Raj Act, 1994

(ii)if in consequence of the requisition of the premises the person interested is compelled to change his residence or place of business, the reasonable expenses, if any, incidental to such change: