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State of Andhra Pradesh - Section

Section 44 in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

44. Responsibility of the Council.

- It shall be the responsibility of the Council to identify and list out all persons liable for payment of tax, fees, charges or any sum due to it; and maintain their record in a manner that the amounts due, collections made and balances due are available in respect of all such persons.