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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(1)(c) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

(c)has been sentenced by a criminal court to imprisonment for a term exceeding six months or to transportation, or has been ordered to find security for good behavior under the code of criminal procedure, such sentence or order not having subsequently been reversed or remitted or the offender pardoned, or