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[Cites 0, Cited by 0] [Section 209(1)] [Section 209] [Entire Act]

State of Andhra Pradesh - Subsection

Section 209(1)(c) in Andhra Pradesh Municipalities Act, 1965

(c)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.