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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Andhra Pradesh - Subsection

Section 53(2) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(2)The relevant details shall be entered in the Demand Register in Form No.20 and the income there from shall be accrued on annual basis at the beginning of the year in accordance with rule 20.