Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 120(3)] [Section 120] [Entire Act]

State of Andhra Pradesh - Subsection

Section 120(3)(b) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(b)shall be deemed to be properly addressed if addressed by the description of the occupier of the premises without further name or description.