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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Andhra Pradesh - Subsection

Section 44(2)(d) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

(d)What streets or roads and improvements thereto provided in a town-planning scheme shall be made or carried out at the expense of the municipal council, the owners of the property or both.