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[Cites 0, Cited by 0] [Section 92(4)] [Section 92] [Entire Act]

State of Andhra Pradesh - Subsection

Section 92(4)(b) in Andhra Pradesh Municipalities Act, 1965

(b)No demand for such remission shall be entertained in the case of a person who is in arrears of property tax due by him otherwise than in a fiduciary capacity to the municipality, in respect of which a bill has been duly served upon him and the time, if any, specified therein for payment has expired.