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 14] [Entire Act] State of Andhra Pradesh - Subsection Section 14(2) in Andhra Pradesh Municipalities (Layout) Rules, 1970 (2)a non-encumbrance certificate from the Registration Department for the lands covered by the layout together with a true copy of the title deed attested by a Gazetted Officer.
