Section 173 in Andhra Pradesh Goods and Services Tax Act, 2017
173. Amendment of certain Acts.
- Save as otherwise provided in this Act, on and from the date of commencement of this Act,-The following provisions of law shall be omitted.(i)Section 14 of the Andhra Pradesh Municipal Corporations Act, 1994, in so far as it refers to clause (f) of sub-section (1) of section 197 of the Municipal Corporations Act, 1955;(ii)Section 114 of the Andhra Pradesh Municipalities Act, 1965;(iii)Section 63 of the Andhra Pradesh Panchayat Raj Act, 1994;
