Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 206] [Entire Act] State of Andhra Pradesh - Subsection Section 206(2) in Andhra Pradesh Municipalities Act, 1965 (2)In determining such compensation, allowance shall be made for any benefit accruing to the same premises from the improvement of the streets.
