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[Cites 0, Cited by 0] [Section 271] [Entire Act]

State of Andhra Pradesh - Subsection

Section 271(2) in Andhra Pradesh Municipalities Act, 1965

(2)The council may,--
(a)place the collection of such rents and fees under the management of such persons as may be appear to it proper; or
(b)farm out such collection for any period not exceeding three years at a time and on such terms and conditions as it may think fit.