Section 185(2) in Andhra Pradesh Municipalities Act, 1965
(2)In addition to the particulars referred to in sub-section (1), such person shall-(i)where there is conversion of agricultural land, enclose a certificate to the effect that conversion fees as required under sub-section (1) of Section 184 has been paid; and(ii)for the purpose of fulfilling the obligations imposed under Section 184, deposit as security such amount, as may be prescribed, in the municipal treasury, or give as security in favour of the municipality and such extent of the land, and of such value, as may be prescribed, in the area covered by his layout.
