Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46] [Entire Act] State of Andhra Pradesh - Subsection Section 46(1) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017 (1)Property and other taxes shall be accrued as income at the beginning of the year and at other intervals in accordance with sub-rule (2) of Rule 20.
