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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45(1) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(1)On identification of the persons liable for payment of tax, fees, charges or any sum payable to the Council, the concerned sections shall maintain the Demand Register in respect of the relevant Income. The register should provide information in respect of demand, collection, remission/written-off and the balance.