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[Cites 0, Cited by 0] [Section 179] [Entire Act]

State of Andhra Pradesh - Subsection

Section 179(4) in Andhra Pradesh Municipalities Act, 1965

(4)When any plan has been prepared under sub-section (1) the street to which it refers shall be deemed to be a projected public street, and the provisions of Section 177 shall apply to all buildings, so far as they stand across the street alignment or building line of the projected street.