Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Andhra Pradesh - Subsection Section 10(4) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996 (4)Any tax or penalty, which remains unpaid after the date specified in the notice for payment, shall be recoverable as if it were an arrear of land Revenue.
