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[Cites 0, Cited by 0] [Section 286] [Entire Act]

State of Andhra Pradesh - Subsection

Section 286(2) in Andhra Pradesh Municipalities Act, 1965

(2)On payment by the Council of the compensation as provided in sub-section (1) in respect of such property and any other charges incurred in acquiring it, the rights of such person to hold a private market and to levy fees therein shall vest in the Council.