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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Andhra Pradesh - Subsection

Section 88(3) in Andhra Pradesh Municipalities Act, 1965

(3)The council may, with the previous sanction of the Government, exempt any particular part of a municipality from the payment of the whole or a portion of the water and drainage tax or of the lighting tax on the ground that such area is not deriving full benefit from the water-supply and drainage or from the lighting system.