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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Andhra Pradesh - Subsection

Section 53(1) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(1)When the right to collect market fees, slaughter house fees, parking fees etc. is leased out, the lease shall be confirmed by the competent authority and a lease deed shall be executed.