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[Cites 0, Cited by 2] [Section 37] [Entire Act]

State of Andhra Pradesh - Subsection

Section 37(2) in Andhra Pradesh Municipalities Act, 1965

(2)The council shall keep all such vacant lands free from encumbrances and shall restore the possession or control of any such land to the Government free of cost whenever it is required by the Government for their use for any public purpose or for purpose of alienation to any person or local authority.