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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Andhra Pradesh - Subsection

Section 36(1)(a) in Andhra Pradesh Housing Board Act, 1956

(a)that any street laid out or altered by the Board has been duly leveled, paved, metaled, Flagged, channeled, sewered and drained in the manner provided in the programme sanctioned by the Government under Section 26; and