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[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

State of Andhra Pradesh - Subsection

Section 92(2)(d) in Andhra Pradesh Municipalities Act, 1965

(d)premises used or intended to be used for the purposes of any industry which is seasonal in character shall not be deemed to be vacant merely on account of their being unoccupied and unproductive of rent during such period or periods of the half-year in which seasonal operations are normally suspended;