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[Cites 0, Cited by 0] [Section 185(2)] [Section 185] [Entire Act]

State of Andhra Pradesh - Subsection

Section 185(2)(ii) in Andhra Pradesh Municipalities Act, 1965

(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.