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 264(2)] [Section 264] [Entire Act] State of Andhra Pradesh - Subsection Section 264(2)(ii) in Andhra Pradesh Municipalities Act, 1965 (ii)such particulars as to the power, machinery, plant or premises as the council may require by bye-laws made in this behalf.