Section 83 in Andhra Pradesh Municipalities Act, 1965
83. Notification of new taxes.
- When a council determines, subject to the provisions of Section 81, to levy any tax for the first time or at a new rate, the Commissioner shall forthwith publish a notification in the prescribed manner specifying the rate at which, the date from which and the period of levy, if any, for which, such tax shall be levied.
