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[Cites 0, Cited by 0] [Section 85H] [Entire Act]

State of Andhra Pradesh - Subsection

Section 85H(iv) in Andhra Pradesh Municipalities Act, 1965

(iv)to make arrangements that all new constructions or additions or improvements to the existing buildings in the Municipalities are assessed to Property Tax within thirty days from the date of completion of the building or occupation of the building whichever is earlier.