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[Cites 0, Cited by 5] [Section 87] [Entire Act]

State of Andhra Pradesh - Subsection

Section 87(2) in Andhra Pradesh Municipalities Act, 1965

(2)The annual rental value of lands and buildings shall be deemed to be the gross annual rent at which they may reasonably be expected to be let from month to month or from year to year with reference to its location, type of construction, plinth area, age of the building, nature of use to which it is put and such other criteria as may be prescribed.