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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(2) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(2)The Council shall maintain a Demand Register in Form No.20 and enter all municipal properties like lands, buildings, shopping/commercial complexes etc. from which rents are due. New shops/shopping complexes let out during the year together with rents shall also be included in the register.