Section 16(4)(a) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

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State of Andhra Pradesh - Subsection

Section 16(4)(a) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

(a)If the High Court does not dismiss the petition summarily, it shall, after giving both parties to the petition, a reasonable opportunity of being heard, determine the question or questions of law raised and either reverse, affirm or amend the order against which the petition was preferred or remit the matter to the Appellate Tribunal with the opinion of the High Court on the question or questions of law raised, or pass such other order in relation to the matter as the High Court thinks fit.

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State of Andhra Pradesh - Subsection

Section 16(4)(a) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996