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[Cites 0, Cited by 0] [Section 185(4)] [Section 185] [Entire Act]

State of Andhra Pradesh - Subsection

Section 185(4)(i) in Andhra Pradesh Municipalities Act, 1965

(i)if, in the opinion of the council, the proposed street or road is likely to disturb any arrangements made or to be made, for carrying out of any general scheme for the laying out of street or road either in the master plan or a detailed town planning scheme prepared therefor under the relevant law relating to the town planning for the time being in force;