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[Cites 0, Cited by 0] [Section 185(1)] [Section 185] [Entire Act]

State of Andhra Pradesh - Subsection

Section 185(1)(e) in Andhra Pradesh Municipalities Act, 1965

(e)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.