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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(6)(a) in Andhra Pradesh Entertainments Tax Act, 1939

(a)in the city of Hyderabad and in the city of Secunderabad, excluding the cantonment area, the municipal corporation of Hyderabad and in the city of Vijayawada, the municipal corporation of Vijayawada and in the city of Visakhapatnam and in any other municipality, the municipal council concerned;