Section 6 in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996
6. Appellate Authorities.
- The Government may, by notification appoint such officers of the Commercial Taxes Department of the rank of Deputy Commissioner of Commercial Taxes to be the appellate authorities for the purposes of this Act, and may assign to them such local area or local areas as may be specified in such notification.Chapter - IV Returns, Assessment, Payment, Recovery and Refund of Tax
