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[Cites 0, Cited by 0] [Section 264(6)] [Section 264] [Entire Act]

State of Andhra Pradesh - Subsection

Section 264(6)(b) in Andhra Pradesh Municipalities Act, 1965

(b)shall not be deemed to dispense with the necessity for compliance with the provisions of Sections 209 and 211 or Sections 220 and 221, as the case may be.