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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of Andhra Pradesh - Subsection

Section 58(2)(m) in Andhra Pradesh Urban Areas (Development) Act, 1975

(m)the procedure for referring any matter to the Government under Section 33 for settlement of terms and conditions subject to which local authority may be required to assume responsibility for amenities in any area ;