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[Cites 0, Cited by 0] [Section 67(1)] [Section 67] [Entire Act]

State of Andhra Pradesh - Subsection

Section 67(1)(a) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(a)When commercial development of the fixed assets are taken up after the land use and architectural control have been approved by competent authority;