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[Cites 0, Cited by 0] [Section 94(2)] [Section 94] [Entire Act]

State of Andhra Pradesh - Subsection

Section 94(2)(b) in Andhra Pradesh Municipalities Act, 1965

(b)If such notice is given within the first two months of a half-year, the owner shall be entitled to a remission of the whole of the tax payable in respect of the building for that half-year.