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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(2)(i) in Andhra Pradesh Entertainments Tax Act, 1939

(i)for authorizing any local authority to collect the entertainments tax in the area within the jurisdiction of the local authority or any part of such area, and for the powers to be exercised by the officers of the local authority in connection with such collection;