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[Cites 0, Cited by 0] [Section 92(4)] [Section 92] [Entire Act]

State of Andhra Pradesh - Subsection

Section 92(4)(c) in Andhra Pradesh Municipalities Act, 1965

(c)The period in respect of which the remission is made shall be calculated
(i)if remission is sought in respect of the half-year in which notice is delivered, from the date of delivery of the notice or from the date on which the building, land or premises became vacant and unlet whichever is later; and
(ii)If remission is sought in respect of the half-year succeeding that in which the notice is delivered, from the commencement of the half-year in respect of which remission is sought or from the date on which the building, land or premises became vacant and unlet, whichever is later.