Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 85H] [Entire Act] State of Andhra Pradesh - Subsection Section 85H(vi) in Andhra Pradesh Municipalities Act, 1965 (vi)to make arrangements for the calculation of payment of service charges in respect of Central Government properties as per the instructions of State Government and Government of India.
