Section 11(2) in Andhra Pradesh (Andhra Area) Agriculturists Relief Rules
(2)Property or house tax in respect of buildings or lands other than agriculture lands under..........and that the aggregate annual rental value of such buildings or lands is..........rupees.Rules Relating To Applications To Civil Courts For Scaling Down of Non Decreed DebtsIn exercise of the powers conferred by sub section (1) and clauses (b) and (c) of sub section (2) of section 28 of the Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938 (Act IV of 1938), His Excellency the Governor of Madras is hereby pleased to make the following rules:
