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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Andhra Pradesh - Subsection

Section 73(1) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(1)Deposits shall be refunded when an application is made for it. After being satisfied that the applicant is entitled for the refund and that the deposit is actually outstanding against the applicant, a Payment Order shall be prepared and the deposit refunded.