Section 10A(3) in Andhra Pradesh Entertainments Tax Act, 1939
(3)Notwithstanding anything contained in Andhra Pradesh Rent and Revenue sales Act, 1839, the Deputy Commercial Tax Officer, in exercise of the powers conferred by sub-section (2) shall be subject to the control and superintendence of the Deputy Commissioner.] [Substituted by Act No. 23 of 1991, dated 23.10.1991.]
