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[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of Andhra Pradesh - Subsection

Section 174(3) in Andhra Pradesh Municipalities Act, 1965

(3)Any sum paid in pursuance of the proviso to sub-section (1) or recovered under sub-section (2) in respect of any land shall be left out of account in determining the capital value or the annual rental value of such land for the purpose of assessing it to the property tax.