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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(3)(ii) in Andhra Pradesh Municipalities (Layout) Rules, 1970

(ii)a mortgage-deed intended in favour of the Municipality hypothecating lands in the layout area of the value of Rs. towards security in lieu of cash security and abiding by conditions prescribed in this regard.