Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 52] [Entire Act] State of Andhra Pradesh - Subsection Section 52(1) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017 (1)Income from rents from municipal properties shall be accrued on annual basis at the beginning of the year in accordance with rule 20.
