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 85] [Entire Act] State of Andhra Pradesh - Subsection Section 85(6) in Andhra Pradesh Municipalities Act, 1965 (6)A separate receipt for the penalty levied and collected shall be issued.] [Added by Act No. 35 of 1998, dated 22.12.1998.]
