Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] State of Andhra Pradesh - Section Section 38 in Andhra Pradesh Municipalities Act, 1965 38. Collected sewage, etc., to belong to council. - All rubbish and filth and other matter collected by or on behalf of a council under this Act shall belong to the Council.
