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 353(1)] [Section 353] [Entire Act] State of Andhra Pradesh - Subsection Section 353(1)(c) in Andhra Pradesh Municipalities Act, 1965 (c)if such person does not reside in the municipality and his address elsewhere is known to the Commissioner by sending the same to him by post registered; or