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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(b) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

(b)In each of the financial years following that in which the scheme takes effect under section 14, (2 sub-section (6) the market value of each such property on the first day of April of that year shall be estimated by the chairman.