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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(1)(e) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

(e)has knowingly acted as a trustee in a matter other than a matter referred to in clause (iv) or clause (v) of the proviso to this sub-section in which he or a partner had, directly or indirectly, a personal interest or in which he was professionally interested on behalf of a client, principal or other person, or