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[Cites 0, Cited by 0] [Section 185(4)] [Section 185] [Entire Act]

State of Andhra Pradesh - Subsection

Section 185(4)(v) in Andhra Pradesh Municipalities Act, 1965

(v)if a copy of the title deed of the land duly attested by a Gazetted Officer of the Government together with an urban land ceiling clearance certificate, or as the case may be, an affidavit referred to in Section 184 are not furnished as required under sub-section (1) thereof;