Section 11A in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996
11A. Refund on appeal etc.
- Where as a result of any order passed in appeal or other proceeding under this Act, refund of any amount becomes due to the importer, the assessing authority shall refund the amount to the importer without his having to make any claim in that behalf, or adjust or apply, such amount as provided in section 11.
