Section 48(1)(d) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(1)(d) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

(d)has knowingly acquired or continued to hold without the permission in writing of 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.] directly or indirectly or by a partner, any share or interest in any contract or employment with, by, or on behalf of, the trust, or

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State of Andhra Pradesh - Subsection

Section 48(1)(d) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920