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[Cites 0, Cited by 0] [Section 85I(1)] [Section 85I] [Entire Act]

State of Andhra Pradesh - Subsection

Section 85I(1)(ii) in Andhra Pradesh Municipalities Act, 1965

(ii)The Municipal Commissioner shall consult the Board before issue of draft notification fixing monthly rent proposed per square metre of plinth area for assessment or revision of property tax. The Board shall study the draft notification and make a comparative study of the monthly rental values proposed by other Municipalities in the District in this regard and offer its views in the matter. The Municipal Commissioner shall give due consideration to the views offered by the Board before adopting the final notification showing monthly rent per square metre of plinth area as prescribed.