Section 187(4) in Andhra Pradesh Municipalities Act, 1965
(4)The amount deposited or the land given as security, under clause (ii) of sub-section (2) of Section 185, may be refunded or released only on the production of a certificate from the municipal engineer that the owner has fulfilled the obligations imposed under this section and Section 184 or where the council is satisfied that the owner has given up his intention to make a layout and form a new private street or road.Explanation. - In this section,'the owner' means the person referred to in Section 185.
