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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(1)(vi) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

(vi)having a share or interest in the occasional sale of an article, in which he regularly trades, to the trust to a value not exceeding, in any one year, such amount as the trust, with the sanction of the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.], may fix in this behalf.