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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(1)(a) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

(a)that any street laid out or altered by the trust has been duly levelled, payed, metalled, flagged-channelled, sewered, and drained in the manner provided in the scheme sanctioned by the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] under this Act, and