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

State of Andhra Pradesh - Subsection

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

(viii)to make arrangements for assessment or revision of property tax relating to at least 25% of the aggregate number of estimated properties across all Municipalities in the State by 31st March, 2015.