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[Cites 0, Cited by 1] [Section 184(2)] [Section 184] [Entire Act]

State of Andhra Pradesh - Subsection

Section 184(2)(b) in Andhra Pradesh Municipalities Act, 1965

(b)set apart in the layout adequate area of land on such a scale as may be prescribed for a play-ground, a park, an educational institution or for any other public purpose.