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 48] [Entire Act] State of Andhra Pradesh - Subsection Section 48(1) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017 (1)Water supply charges shall be accrued as income in the Water Supply and Drainage Fund in accordance with rule 20.
