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State of Andhra Pradesh - Section

Section 28B in Andhra Pradesh Municipalities Act, 1965

28B. Power to obtain information.

- The Government may, with a view to requisitioning any property under Section 28 or determining the compensation payable under Section 28-A, by order, require any person to furnish to such authority as may be specified in the order, such information in his possession relating to such property as may be so specified.