Section 19 in Andhra Pradesh Entertainments Tax Act, 1939
19. Proceedings etc., against officers and servants of a local authority collecting the tax.
- If any local authority has been authorized under this Act to collect the entertainments tax on behalf of the State Government, the provisions of Sections 17 and 18 shall apply in regard to the officers and servants of such authority in the same manner as they apply in regard to the officers and servants of the State Government.
