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[Cites 0, Cited by 0] [Section 389A(2)] [Section 389A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 389A(2)(b) in Andhra Pradesh Municipalities Act, 1965

(b)impose in a notified area or any part thereof,
(i)any tax, which might be imposed by the council under the provisions of this Act if the notified area were a municipality;
(ii)where it is a mining area, a tax on mineral rights, subject to any limitations which may be imposed by Parliament by law relating to mineral development and the rules made thereunder, and subject to such rules as may be prescribed in this behalf: