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[Cites 0, Cited by 0] [Section 85I(1)] [Section 85I] [Entire Act]

State of Andhra Pradesh - Subsection

Section 85I(1)(i) in Andhra Pradesh Municipalities Act, 1965

(i)to issue instructions to the Municipalities for assessment and revision of Property Tax as per the provisions of the Act and the Rules issued thereunder which shall be complied with by all the Municipal Commissioners.