Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Andhra Pradesh - Subsection

Section 81(1) in Andhra Pradesh Municipalities Act, 1965

(1)
(a)Every council shall, by resolution, levy the following taxes, namely:-
(i)a property tax;
(ii)x x x
(iii)a tax on carriages and carts; and
(iv)a tax on animals.
(b)The council may, by resolution and with the previous sanction of the Government also levy a tax on advertisements.