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[Cites 0, Cited by 0] [Section 150(3)] [Section 150] [Entire Act]

State of Andhra Pradesh - Subsection

Section 150(3)(b) in Andhra Pradesh Municipalities Act, 1965

(b)no person shall be required under this section to expend a sum exceeding ten times the property tax on any such building, with the land assessed with it as part of the same premises or, in the case of buildings exempted under Sec. 88, ten times the property tax which would be payable on such building with the land which would be assessed with it to the property tax, if such building were not exempt; and if any amount exceeding the said sum is expended, the excess shall be borne by the council.