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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Andhra Pradesh - Subsection

Section 73(3) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(3)The deposits collected from the lessees shall be adjusted against the rents due through a Journal Voucher. The details of deposits adjusted shall be sent by the respective sections to the Accounts section once in every month.