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

State of Andhra Pradesh - Subsection

Section 93(2) in Andhra Pradesh Municipalities Act, 1965

(2)In the event of the death of any person primarily liable as aforesaid, the person to whom the title of the deceased shall be transferred as heir or otherwise shall give written notice of such transfer to the Commissioner within one year from the death of the deceased.