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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Andhra Pradesh - Subsection

Section 93(3) in Andhra Pradesh Municipalities Act, 1965

(3)The notice to be given under this section shall be in such form as the Commissioner may direct and the transferee or the person to whom the title passes, as the case may be, shall, if so required, be bound to produce before the Commissioner any documents evidencing the transfer or succession.