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[Cites 0, Cited by 0] [Section 150(3)] [Section 150] [Entire Act]

State of Andhra Pradesh - Subsection

Section 150(3)(a) in Andhra Pradesh Municipalities Act, 1965

(a)no requisition shall be made under this section on any person who has been exempted from payment of the property tax under sub-section (5) of Section 88; and