Section 2(1)(i) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

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State of Andhra Pradesh - Subsection

Section 2(1)(i) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

(i)"local authority" means the area within the limits of, a city as declared under the Hyderabad Municipal Corporation Act, 1955, or the Visakhapatnam Municipal Corporation Act, 1979, or the Vijayawada Municipal Corporation Act, 1981 or any other Municipal Corporation in the State, as in force or a municipality as constituted or deemed to have been constituted under the Andhra Pradesh Municipalities Act, 1965, or any notified area, as declared under Section 389-A of the Andhra Pradesh Municipalities Act, 1965 or the area within the limits of Gram Panchayats, under Andhra Pradesh Panchayat Raj Act, 1994.

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State of Andhra Pradesh - Subsection

Section 2(1)(i) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996