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[Cites 0, Cited by 0] [Section 185(2)] [Section 185] [Entire Act]

State of Andhra Pradesh - Subsection

Section 185(2)(i) in Andhra Pradesh Municipalities Act, 1965

(i)where there is conversion of agricultural land, enclose a certificate to the effect that conversion fees as required under sub-section (1) of Section 184 has been paid; and