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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(6) in Andhra Pradesh Tax on Professions, Trades, Callings and Employments Act, 1987

(6)Any amount of money which a person is required to pay to the assessing authority or for which he is personally liable to the assessing authority under this section, shall it is remains unpaid be recoverable as an arrear of land revenue.