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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(4) in Andhra Pradesh Municipalities (Acquisition and Transfer of Immovable Properties) Rules, 1967

(4)In the case of leases falling under Rule 7, the municipal council shall furnish the Collector with a return of such leases whereupon the Collector will fix the assessment or ground-rent on the basis of the information in the return and collect it from the municipal council.