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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Andhra Pradesh - Subsection

Section 46(2) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(2)Where system of self assessment of property tax is adopted in any municipality, the amount of tax income can be accrued only after the self assessment forms submitted are scrutinised and approved.