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[Cites 0, Cited by 0] [Section 175(1)] [Section 175] [Entire Act]

State of Andhra Pradesh - Subsection

Section 175(1)(ii) in Andhra Pradesh Municipalities Act, 1965

(ii)the council has considered all objections to the said proposal made in writing and delivered at the municipal office not less than three clear days before the day of such meeting.