Section 85A in Andhra Pradesh Municipalities Act, 1965
85A. [ Constitution of the Andhra Pradesh State Property Tax Board. [Inserted by Act No. 6 of 2012, dated 20.4.2012.]
- The Government shall, by notification, within three months from the date of commencement of the Andhra Pradesh Municipal Laws (Amendment) Act, 2012, constitute a State Property Tax Board called as the Andhra Pradesh State Property Tax Board (hereinafter referred to as the Board) to provide assistance and technical guidance to all Municipalities in the State for proper assessment of property tax on buildings and lands, in their respective jurisdictions.]
