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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of Andhra Pradesh - Subsection

Section 74(2)(v) in Andhra Pradesh Panchayat Raj Act, 1994

(v)the taxes and tolls levied in the village under Sections 117 and 118 of the Andhra Pradesh (Andhra Area) Public Health Act, 1939 (Act III of 1939); or under the corresponding provision of any other law similar thereto for the time being in force in the State;